Section 45(3) in The Jammu and Kashmir Excise Act, 1958 (1901 A. D.)
(3)When such Officer as aforesaid forwards an accused person to a [Judicial Magistrate] [Substituted by Act XL of 1966 for 'Magistrate'.] or takes security for his appearance before such [Judicial Magistrate] [Substituted by Act XL of 1966 for 'Magistrate'.] under this section, he shall send to such [Judicial Magistrate] [Substituted by Act XL of 1966 for 'Magistrate'.] any articles seized which it may be necessary to produce before him and shall require the complaint (if any) and so many of the persons who appear to such officer to be acquainted with the circumstances of the case as he may think necessary, to execute bond to appear before the [Judicial Magistrate] [Substituted by Act XL of 1966 for 'Magistrate'.] as thereby directed and prosecute or give evidence (as the case may be) in the matter of the charge against the accused.
