Section 17 in The Punjab Motor Spirit (Taxation of Sales) Act, 1939
17. Punishment for vexatious search or arrest.
- Any officer or person exercising powers under this Act who -(a)without reasonable ground of suspicion, enters or searches, or causes to be entered or searched, any building, vessle, vehicle or place; or(b)vaxatiously and unnecessarily detains, searches, or arrests any person;shall on conviction be punishable with fine which may extend to five hundred rupees.
