Section 13(3) in The Jammu and Kashmir Fisheries Act, 1960 (1903 A. D.)
(3)Should the true name and residence of such person not be ascertained within 24 hours from the time of arrest, or should he fail to execute the bond, or if so required, to furnish sufficient sureties, he shall forthwith be forwarded to the nearest Magistrate having jurisdiction [xxx] [Note to section 13 repealed by Act XX of Svt. 1998.]
