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12. Vexatious entries, searches and seizures.- (1) Whoever, being an Inspector appointed under this Act, vexatiously and unnecessarily enters or searches any field, building or other place, or seizes or detains any horse on the pretence that it is diseased, shall be punishable with imprisonment for a term which may extend to six months, or with fine which may extend to five hundred rupees, or with both. (2) No prosecution under this section shall be instituted after the expiry of three months from the date on which the offence has been committed.    |
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