54. Punishment for exercising powers under this Act for vexation.
- If an officer or other person empowered to take action under this Act exercises, without reasonable cause for the purpose of vexation or with malicious intention, any power under this Act, on conviction before the special Magistrate, appointed under section 55 or if no such special Magistrate is appointed, before the competent Magistrate concerned shall be punished with imprisonment which may extend to six months, or with fine which may extend to one thousand rupees or with both.
