Section 27 — Punishment for vexatious search, etc.

Any officer or person exercising powers under this Act, who-- (a) without reasonable ground of suspicion, enters or searches, or causes to be entered or searched, any building, vessel, vehicle or place; or (b) vexatiously or unnecessarily seizes the property of any person on the pretence of seizing or searching for anything liable to confiscation under this Act; or (c) vexatiously and unnecessarily detains or searches any person; shall be punishable with fine which may extend to five hundred rupees.

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