The Prevention of Money-Laundering Act, 2002

Chapter X Miscellaneous

62. Punishment for vexatious search.-

Any authority or officer exercising powers under this Act or any rules made thereunder, who, without reasons recorded in writing,-

a.   searches or causes to be searched any building or place; or

b.   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 two years or fine which may extend to fifty thousand rupees or both.