Section 53 in The Andaman and Nicobar Islands Excise Regulation, 2012
53. Penalty for making vexation search, seizure, detention or arrest.- Any Excise Officer or other person who vexatiously and without reasonable ground for suspicion-
(a)enters or searches or causes to be entered or searched any closed place under the colour of exercising any power conferred by this Regulation; or(b)seizes the move able property of any person on the pretext of seizing or searching for any article liable to confiscation under this Regulation; or(c)searches, detains or arrests any person; or(d)in any other way exceeds his lawful powers under this Regulation, shall be punishable with fine which may extend to ten thousand rupees.
