Section 44 in The West Bengal Private Forests Act, 1948.
44. Punishment for wrongful seizure.
- Any Forest-officer or Police-officer who vexatiously and unnecessarily 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 five hundred rupees, or with both.
