94. Wrongful search, seizure, etc., by Gold Control Officer.
- Any officer exercising powers under this Act or any rule or order made thereunder, who knows that there are no reasonable grounds for suspicion for so doing, and yet-(a)searches or causes to be searched any house, conveyance or place,(b)searches or arrests any person, or(c)seizes any movable property, shall, for every such offence, be punished with fine which may extend to two thousand rupees.
