Section 55 in The Dadra and Nagar Haveli Excise Regulation, 2012
55. Penalty on Excise Officer making vexatious 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 colour of exercising any power conferred by this Regulation; or(b)seizes the movable 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 punished with fine which may extend to ten thousand rupees.
