147. Vexatious entry search, arrest, etc., by Police officer.
- Any Police officer who-(a)without lawful authority or reasonable cause enters or searches, or causes to be entered or searched, any building, vessel, tent or place;(b)vexatiously and unnecessarily seizes the property of any person;(c)vexatiously and unnecessarily detains, searches or arrests any person;(d)offers any unnecessary personal violence to any person in his custody, or(e)holds out any threat or promise not warranted by law, shall for every such offence, on conviction, be punished with imprisonment for a term which may extend to six months or with fine which may extend to five hundred rupees, or with both.
