Section 18(4) in Kerala Anti-Social Activities (Prevention) Act, 2007
(4)If a public servant commits any act or omission deliberately or maliciously with the intention of falsely implicating any person under the provisions of this Act, in addition to the normal prosecution, if it is so ordered by the Government a sum not exceeding hundred rupees per day for each day of detention shall be realized from such Government officer and he paid to the person subjected to such detention.
