Section 67 in The United Provinces Excise Act, 1910
67. 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 articles liable to confiscation under this Act; or(c)vexatiously any unnecessarily detains, searches or arrests any person;he shall be punished with imprisonment for a term which may extend to [one year] [Substituted 'three months' by U.P. Act No. 4 of 2018, dated 5.1.2018.], or with fine which may extend to [five thousand rupees] [Substituted 'five hundred rupees' by U.P. Act No. 4 of 2018, dated 5.1.2018.], or with both.
