Section 12 in Orissa Motor Spirit (Taxation on Sales) Act, 1946
12. Punishment for vexatious delay in forwarding an arrested person.
- Any officer or person exercising powers under this Act, who vexatiously and unnecessarily delays forwarding to a Magistrate any person arrested under this Act and not released by him on bail, shall be punishable with fine which may extend to five hundred rupees.
