Section 35 in The Bombay Drugs (Control) Act, 1959.
35. Punishment for vexatious entry, search or seizure.
Any Inspector or person authorised by the State Government under section 29 who—(a)without reasonable grounds of suspicion enters or searches or causes to be entered or searched, any building, vessel or place; or(b)vexatiously and unnecessarily seizes the property of any person on the pretence of seizing or searching for any notified drug or other article liable to be confiscated under section 24 or of seizing any document or other article liable to seizure under section 28 or 29; or(c)vexatiously and unnecessarily detains or searches any person, shall be punished with fine which may extend to five hundred rupees.
