70. Penalty for excise officer making vexatious, search, etc.
- If an excise officer-(a)vexatiously and unnecessarily enters or searches, or causes to be entered or searched, any place under colour of exercising any power conferred by this Act; or(b)vexatiously and unnecessarily seizes the moveable property of any person on the presence of seizing or searching for any article liable to confiscation under this Act; or(c)vexatiously and unnecessarily searches, arrests, or detains any person; or(d)without lawful excuse ceases or refuses to perform or withdraws himself from the duties of his office unless expressly allowed to do so in writing by the Collector or unless he shall have given to his immediate superior officer two months notice in writing of his intention to do so;he shall be liable to imprisonment for a term which may extend to three months, or with fine which may extend to five hundred rupees or with both.
