Section 19 in Assam Ganja and Bhang Prohibition Act, 1958
19. Punishment for vexatious entry, etc.
- Any person acting under the powers given by Section 11 or 12 who-(a)without reasonable grounds of suspicion,enters or searches or causes to be entered or searched any building, vessels or place ; or(b)vexatiously and unnecessarily seizes the property of any person on the pretense of seizing or searching for any ganja and bhang or seizing any document or other article liable to seizure under Section 11 or 12 ; or(c)vexatiously and unnecessarily detains, searches or arrests any person or fails to produce, within the time specified in Section 15, the person arrested or the article seized before the proper authority, shall be punished with imprisonment of either description for a term which may extend to one year or with fine which may extend to one thousand rupees or with both.
