Section 11 in Orissa Motor Spirit (Taxation on Sales) Act, 1946
11. Punishment for vexatious search and arrest.
- Any officer or person exercising powers under this Act, who -(a)without reasonable suspicion, enters or searches, or causes to be entered or searched, any building, vessel, vehicle or 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)in any other way maliciously exceeds or abuses his lawful powers ;shall be punishable with fine which may extend to five hundred rupees.
