Section 18 in The Andhra Pradesh (Andhra Area) District Police Act, 1859.
18. Punishment for refusal to serve
If any person, being appointed a special Police-officer as aforesaid, shall without sufficient excuse neglect or refuse to serve as such, or to obey such lawful order or direction as may be given him for the performance of his duties, he shall be liable upon conviction before a Magistrate to a fine not exceeding fifty rupees for such neglect, refusal or disobedience.
