Section 45 in The Tamil Nadu District Police Act, 1859
45. Penalty for receiving unauthorized fees, etc.—
Any Police Officer who shall on any pretext, or under any circumstances, directly or indirectly collect or receive any fee, gratuity, diet-money, allowance or recompense other than he may be duly authorised by the Director-General of Police or other officer act ing under this order to collect or receive shall, on conviction before a Magistrate be liable to a penalty not exceeding six months’ pay, or to imprisonment, with or without hard labour, not exceeding six months, or both.
