Section 61 in The Jammu and Kashmir Excise Act, 1958 (1901 A. D.)
61. Provisions of the Criminal Procedure Code and Ranbir Penal Code applicable to offences committed under this Act.
(1)The provisions of the Criminal Procedure Code relating to execution so far as the same are applicable, and sections 54, 55 and 56 of Ranbir Penal Code shall apply to all offences committed and to all persons punished under the provisions of this Act(2)[(a) Notwithstanding anything contained in the Code of Criminal Procedure, 1989 all processes, summonses, warrants issued in cases under this Act may be executed by any [Excise and Taxation Officer.] [Existing section 61 numbered as sub-section (1) and sub-section (2) inserted by Act IV of Samvat 2009.](b)A warrant directed to any [Excise and Taxation Officer] [Substituted by Act VIII of 1956 for 'Customs and Excise Officer'.] may also be executed by any such officer whose name is endorsed upon the warrant by the officer to whom it is directed or endorsed.]X - Miscellaneous
