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.