Section 18(c) in The Assam Liquor Prohibition Act, 1952
(c)vexatiously and unnecessarily detains, searches or arrests any person or fails to produce, within the time specified in Section 14, the person arrested or the article seized before the proper authority, shall be punished with imprisonment of either description for a term which may extend to one year or with fine which may extend to one thousand rupees or with both.
