Section 18 in The Assam Liquor Prohibition Act, 1952
18. Punishment for vexatious entry, etc.
- Any person acting under the powers given by Section 10 or Section 11 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 pretext of seizing or searching for any liquor or seizing any document or other article liable to seizure under Section 10 or 11; or(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.
