Section 33(c) in Assam Opium Prohibition Act, 1947
(c)vexatiously and unnecessarily detains, searches or arrests any person, or fails to produce, within the time specified in Section 25, 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 six months or with fine which may extend to five hundred rupees, or with both.
