16. Vexatious search, seizure, etc. by Excise Officer.
- Any officer exercising powers under this Act or under the rules made thereunder, who-(a)without reasonable ground of suspicion searches or causes to be searched any place, conveyance or vessel;(b)vexatiously and unnecessarily detains, searches or arrests any person;(c)vexatiously and unnecessarily seizes the movable property of any person on pretence of seizing or searching for any article liable to confiscation under this Act;(d)commits, as such officer, any other act to the injury of any person, without having reason to believe that such act is required for the execution of this duty;shall, for every such offence, be punishable with fine which may extend to two thousand rupees.
