Section 26 in The Andhra Pradesh Prohibition Act, 1995
26. Punishment for vexatious search or arrest
Any officer or person exercising powers under this Act, who -(a)without reasonable ground of suspicion, enters or searches or causes to be searched, any closed place, or(b)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(c)vexatiously and unnecessarily detains, searches or arrests any person; or(d)maliciously and falsely lays information leading to a search seizure, detention or arrest; or(e)in any other way maliciously exceeds his lawful powers, shall be punished with imprisonment which may extend upto six months, or with fine which may extend upto five hundred rupees, or with both.
