Section 33 in The Jammu and Kashmir Customs Act, 1958 (1901 A.D.)
33. Search on insufficient grounds or disclosure of particulars learnt officially by Customs and Excise Officers.
- If any Customs and Excise Officer, or other person duly employed as such, requires any person or premises to be searched for dutiable or prohibited goods, or requires any person to be detained without having reasonable grounds to believe that there are dutiable or prohibited goods concealed about such person or premises, and if any such officer or person, except in the discharge of his duty in good faith, discloses any particulars learnt by him in his official capacity, or if any Customs and Excise Officer, except as permitted by the Act, parts with the possession of any samples delivered to him in his official capacity, such officer or person shall be liable to a penalty not exceeding five hundred rupees.[34. Repealed.] [Sections 34 repealed by Central Act 41 of 1954.]
