- Any Forest Officer or Police Officer who vexatiously and unnecessary seizes any property on pretence of seizing property liable to confiscation under this act shall be punishable with imprisonment for a term which may extend to six months or with fine which may extend to [ten thousand rupees] [Substituted 'five hundred rupees' by Act No. 15 of 2013, dated 9.4.2013.] or with both.
