(a) vexatiously and without any reasonable grounds of suspicion seizes any article of food 2[ or adulterant]; or

(b) commits any other act to the injury of any person without having reason to believe that such act is necessary for the execution of his duty; shall be guilty of an offence under this Act and shall be punishable for such offence 1[ with fine which shall not be less than five hundred rupees but which may extend to one thousand rupees].