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Madras Presidency - Section

Section 15 in The Madras City Police Act, 1888

15. - Penalty for neglect or violation of duty

For neglect or violation of duty in his office, and for breach of the orders and regulations framed as aforesaid, every member of the force, besides being suspended or dismissed from his employment as hereinafter provided, shall be liable on conviction to fine not exceeding one hundred rupees, or to imprisonment not exceeding three months, or to both.