- Any officer or person, exercising powers under this Act, who vexatiously and unnecessarily delays forwarding to an Abkari Inspector or to the officer in charge of the nearest Police Station, as required by section 40 of this Act, any person arrested, or any articles seized under this Act, shall, [on conviction before a competent court, be punished with fine which may extend to ten thousand rupees or with imprisonment for a term which may extend to one year or with both;] [Substituted for the words 'on conviction before a magistrate, be punished with fine which may extend to two hundred rupees' by Act 16 of 1997 with effect from 3/6/1997.]
