Section 122 in The Himachal Pradesh Police Act, 2007
122. Arrest, search, seizure and violence.
- Whoever, being a Police Officer-(i)without lawful authority or reasonable cause enters or searches, or causes to be entered or searched, any building, vessel, tent or place; or(ii)unlawfully or without reasonable cause seizes the property of any person; or(iii)unlawfully or without reasonable cause detains, searches, or arrests a person; or(iv)unlawfully or without reasonable cause delays the production of any person arrested or detained to a Magistrate or to any other authority to whom he is legally bound to produce such person; or(v)commits sexual harassment either while on duty or otherwise by misusing his authority as a Police Officer; or,(vi)subjects any person in his custody or with whom he may come into contact in the course of duty, to torture or to any kind of unlawful personal violence; or(vii)holds out any threat not warranted by law;shall, on conviction, be punishable with imprisonment for a term which may extend to two years or with fine which may extend to ten thousand rupees, or with both.
