- Any police officer who, directly or indirectly, extorts, exacts, seeks or obtains any bribe, perquisite or unauthorised reward or consideration, by any threat or pretence, for doing or omitting or delaying to do any act which it may be his duty to do or cause to be done, or for withholding or delaying any information which he is bound to give or communicate, or who attempts to commit any of the offences above said, shall on conviction be liable to fine not exceeding twelve months' pay or to imprisonment for a term which may extend to twelve months, or to both.
