333. Penalty on officers, etc asking unauthorized fees.
- If any person employed under this Act not being a public servant within the meaning of Section 21 of the Indian Penal Code (XLV of 186O) shall accept or obtain, or agree to accept or attempt to obtain, from any person for himself for any other person any gratification whatever, other than legal remuneration, as a reward for doing or for bearing to do any official act, or for showing or bearing to show, in the exercise of his official functions, favour or disfavour to any person or for rendering, or attempting to render, any service or disservice to any person within the Board or with any public servant or with any Government servant in the discharge of his official duties, he shall be punished with imprisonment either simple or rigorous, as provided in Section 53 of the Indian Penal Code (XLV of 186) for a term which may extend to three years, or with a fine not exceeding five hundred rupees, or with both.
