Section 50 in The Bihar Prohibition And Excise Act, 2016
50. Penalty on excise officer or police officer for making vexatious search, seizure, detention or arrest.
- Any excise officer, police officer or any 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 color of exercising any power conferred by this Act; or(b)seizes the movable property of any person on the pretext of seizing or searching for any article liable to confiscation under this Act; or(c)searches, detains or arrests any person;or(d)in any other way exceeds his lawful powers under this Act,shall be liable to imprisonment for a term which may extend to three years, or with fine which may extend to one lakh rupees or with both.
