49. Penalty on excise officer for making vexatious search, seizure, detention or arrest.
- Any excise officer or other person who vexatiously and without reasonable ground for suspicion -(a)enters or searches or causes to be entered or searched any closed place under colour of exercising any power conferred by this Act;(b)seizes the moveable property of any person on the pretext of seizing or searching for any article liable to confiscation under this Act;(c)searches, detains or arrests any person;(d)in any other way exceeds his lawful powers under this Act, shall be liable to imprisonment for a term which may extend to three months, or with fine which may extend to ten thousand rupees or with both.
