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Section 126 — Penalty for unauthorised use of police uniforms.

The Delhi Police Act, 1978
If any persons not being a member of the Delhi police wears, without the permission of an officer authorised by the Administrator in this behalf by general or special order, the uniform of the Delhi police or any dress having the appearance or bearing any of the distinctive marks of that uniform, he shall, on conviction, be punished with fine which may extend to two hundred rupees.

Official Hindi (PDF) ↗

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