Section 43 in The Jammu and Kashmir Forest Act, 1987 (1930 A.D.)
43. Forest officers and Police officers liable to punishment for vexatious acts.
- Any Forest Officer or Police Officer who vexatiously and unnecessarily arrests any person or detains any person when arrested or seizes any property on pretence of seizing property liable to confiscation under this Act, shall be punished with imprisonment of either description for a term which may extend to six months or with fine which may extend to five hundred rupees or with both.
