Section 21(1) in Jammu and Kashmir Kahcharai Act, 1994
(1)If any Kahcharai Officer or other person duly employed in the prevention of offences under this Act-(i)practices or attempts to practice any fraud or does any act for the purpose of injuring the Kahcharai revenue or abets or connives at any such fraud or any attempt to practice any such fraud or act ; or(ii)is guilty of a willful contravention of any provision of this Act; or(iii)requires any place or premises to be, searched for taxable or prohibited animals or requires any person to be arrested, without having reasonable ground to believe that there are taxable or prohibited animals concealed about such place or premises or that such person is guilty of an offence under section 17 ; or(iv)vexatiously and unnecessarily delays forwarding any person arrested under this Act to nearest concerned authority; or(v)wilfully or negligently causes any loss or damage to animals at any time while they remain or are lawfully detained at any Kahcharai post or elsewhere under his charge; shall be liable to imprisonment for a term not exceeding 2 years or to a fine not exceeding Rs. 1,000 or to both.
