Section 17 in Jammu and Kashmir Motor Spirit and Diesel Oil (Taxation of Sales) Act, 2005 (1948 A.D.)
17. 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 entered or searched any building, vessel, vehicle or place ; or(b)vexatiously and unnecessarily detains, searches or arrests any person ;shall on conviction be punishable with fine which may extend to five hundred rupees.
