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State of Kerala - Section

Section 43 in Kerala Police Act, 1960

43. Penalty for receiving unauthorized fees, etc.

- Any police officer who on any pretext, or under any circumstance, directly or indirectly, collects or receives any fee, gratuity, diet-money, allowance or recompense, other than he may be duly authorised to collect or receive, shall on conviction be liable, to fine not exceeding six months' pay, or to imprisonment for a term which may extend to six months, or to both.