Section 27 in United Khasi-Jaintia Hills Autonomous District (Management and Control of Forests) Act, 1958
27. Punishment for malicious seizure.
(1)Any Forest Officer who vexatiously and maliciously seized any property on pretence of seizing property liable to confiscation under this Act shall be punished with imprisonment for a term which may extend to six months or with fine which may extend to five hundred rupees or with both.(2)Any fine so imposed, or any portion thereof, shall, if the convicting court so directs, be given as compensation to the person aggrieved by such seizure.
