Section 41A(4) in The Madras City Police Act, 1888
(4)Nothing contained in clause (a) of sub-section (1) shall apply to--(i)the holding of or taking part in, any drill with arms or training with arms held by the,--(a)members of Home Guards;(b)members of Bharat Scouts and Guides in the capacity as such members;(c)police-personnel;(d)Fire Service personnel;(e)Jail Service personnel;(f)members of the armed forces of the Union including the National Cadet Corps; or(ii)the doing of any physical exercise other than drill, training or assembly, with arms or in uniform resembling that of Armed Forces of the Union or Police-force.
