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61. Punishment for vexatious search - Any authority or officer exercising powers under this Act or any rules made thereunder, who,- (a) Without reasonable grounds of suspicion, searches or causes to be searched any building or place; or(b) Vexatiously detains or searches or arrests any person, shall for every such offence be liable on conviction for imprisonment for a term which may extend to three months or fine which may extend to fifty thousand rupees or both. |