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State of Jammu-Kashmir - Section

Section 51 in The Jammu and Kashmir Customs Act, 1958 (1901 A.D.)

51. All persons in Government service bound to report offences against the Act.

- Every officer employed by the Government and every village headman or chowkidar shall be bound to give immediate information to a Customs and Excise Officer of all breaches of any of the provisions of this Act which may come to his knowledge, and all such officers and all village headmen and chowkidars shall be bound to take all reasonable measures in their power to prevent the commission of any such breaches which they may know or have reason to believe arc about or likely to be committed.