Section 26 in Andhra Pradesh Prohibition Act, 1995
26. Punishments for vexatious search or arrest.
- Any officer or person exercising powers under this Act, who -(a)without reasonable ground of suspension, enters or searches or causes to be searched, any closed place, or(b)vexatiously and unnecessarily seizes the property of any person on the pretence of seizing or searching for any thing liable to confiscation under this Act, or(c)vexatiously and unnecessarily detains searches or arrests any person, or(d)maliciously and falsely lays information leading to a search, seizure, detention, or arrest, or(e)in any other way maliciously exceeds his lawful powers, shall be punished with imprisonment which may extend up to six months, or with fine which may extend up to five hundred rupees, or with both.
