(1) Any officer of Enforcement exercising powers under this Act or any rule made thereunder who,-
(a) without reasonable ground of suspicion, searches or causes to be searched any place, premises, aircraft, vehicle or vessel or;
(b) vexatiously detains or searches or arrests any person, shall, for every such offence, upon conviction by a court, 2[ be punishable with imprisonment for a term which may extend to two years or with fine which may extend to ten thousand rupees or with both]