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State of Kerala - Section

Section 65 in Kerala Forest Act, 1961

65. Punishment for wrongful seizure or arrest.

- Any Forest Officer or Police Officer who vexatiously and maliciously seizes any property on pretence of seizing property liable to confiscation under this Act, or who vexatiously and maliciously arrests any person. shall be punished with imprisonment for a term witch may extend to six months, or with fine which may extend to two hundred rupees or with both.