Section 25A(3) in The Jammu and Kashmir Customs Act, 1958 (1901 A.D.)
(3)[The Government] [Substituted by Act X of Svt. 2003 for 'the Minister of the State empowered to act under the press and Publication Act No. I of Svt. 1989'.] shall cause the contents of such package to be examined, and [if it appears to the Government] [Substituted by Act X of Svt. 2003 for 'if appears to him'.] that the package contains any such matter as is described in sub-section (1) may pass such orders as to the disposal of the package and its contents as [they may deem] [Substituted by Act X of Svt. 2003 for 'he may deem'.] proper and if it does not so appear shall release the package and its contents unless the same be otherwise liable to seizure under any law for the time being in force;[Provided that any person interested in any package detained under the provisions of this section may, within two months from the date of such detention, apply to the Government for release of the same, and the Government shall consider such application and pass such orders thereon as they may deem proper] [Proviso substituted by Act X of Svt. 2003.]:Provided further that if such application is rejected, the applicant may within two months from the date of the order rejecting the application apply to High Court for release of the package or its contents on the grounds that the package did not contain any such newspaper, book or other document containing any such matter as is described in sub-section (1).
