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State of Kerala - Section

Section 115 in Kerala Police Act, 2011

115. Bribe taking and extortion by police officer.—

Any police officer who in connection with his duties, either directly or indirectly, by threat or by coercion demands or accepts or attempts to accept any bribe or unauthorized favour or reward shall on conviction be punished with imprisonment for a period which may extend to seven years or with fine not exceeding his salary for twelve months or with both.