Section 62 in The Prevention of Money-Laundering Act, 2002
62. Punishment for vexatious search.
- Any authority or officer exercising powers under this Act or any rules made thereunder, who without reasons recorded in writing,(a)searches or causes to be searched any building or place; or(b)detains or searches or arrests any person, hall for every such offence be liable on conviction for imprisonment for a term which may extend to two years or fine which may extend to fifty thousand rupees or both.
