61. Penalty for Excise Officer making vexatious search etc.
- If any Excise Officer—(a)without reasonable grounds of suspicion enters, inspects or searches or causes to be entered, inspected or searched any place; or(b)vexatiously and unnecessarily seizes any property of any person on the pretence of seizing or searching for any article liable to confiscation under this Act; or(c)vexatiously and unnecessarily detains, searches or arrests any person; he shall be punished with imprisonment for a term which may extend to three months or with fine which may extend to five hundred rupees or with both.
