(1)Any Forest Officer or Police Office who vexatiously and unnecessarily seizes and property on present of seizing property liable to confiscation under this Act, shall be punished with imprisonment for a term which may extend to six months, or with fine which may extend to five hundred rupees, or with both.(2)Any fine so imposed, or any portion thereof shall, if the convicting Court so directs, be given as compensation to the person aggrieved by such seizure.
