Section 8C in The Calcutta Suburban Police Act, 1866
8C. Vexatious entry, search, seizure, arrest, detention, etc., by Police-officers.—
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, or(b)vexatiously and unnecessarily seizes the property of any person, or(c)vexatiously and unnecessarily detains, searches or arrests any person, or(d)vexatiously and unnecessarily delays forwarding any person arrested to a Magistrate or to any other authority to whom he is legally bound to forward such person, or(e)offers any unnecessary personal violence to any person in his custody, or(f)holds out to an accused person any threat or promise not warranted by law,shall be liable to imprisonment, with or without hard labour, for a term which may extend to six months, or to fine which may extend to five hundred rupees, or to both.
