Section 10(9) in The Prevention Of Food Adulteration Act, 1954
(9)Any Food Inspector exercising powers under this Act or under the rules made thereunder who-(a)vexatiously and without any reasonable grounds of suspicion seizes any article of food [or adulterant] [ Inserted by Act 34 of 1976, Section 8 (w.e.f. 1-4-1976).]; or(b)commits any other Act to the injury of any person without having reason to believe that such Act is necessary for the execution of his duty;shall be guilty of an offence under this Act and shall be punishable for such offence [with fine which shall not be less than five hundred rupees but which may extend to one thousand rupees] [ Substituted by Act 34 of 1976, Section 8, for " with fine which may extend to five hundred rupees" (w.e.f. 1-4-1976).].
