- The Director General or any other officer, exercising powers under section 22, who knows that there are no reasonable grounds for so doing, and yet-(a)searches, or causes to be searched any premises; or(b)seizes any record, register or other document or article, shall, for every such offence, be punished with imprisonment for a term which may extend to one year, or with fine which may extend to ten thousand rupees or with both.
