Section 51 in The Jammu and Kashmir Excise Act, 1958 (1901 A. D.)
51. For vexatious search or arrest.
- Any [Excise and Taxation Officer] [Substituted by Act VIII of 1956 for 'Customs and Excise Officer'.] or other person who, without reasonable ground of suspicion, enters or searches or causes to be searched, any closed place, or vexatiously and unnecessarily seizes the property of any person on the pretence of seizing or searching for anything liable to confiscation under this Act,or vexatiously and unnecessarily detaines, searches, or arrests any person,or in any other way vexatiously exceeds his lawful powers,shall, on conviction before a [Judicial Magistrate] [Substituted by Act XL of 1966 'Magistrate'.] of the first class, be punished for each such offence with fine which may extend to five hundred rupees, or with imprisonment for a term which may extend to six months, or with both.
