Section 53 in The Jammu and Kashmir Excise Act, 1958 (1901 A. D.)
53. For abetment of escape of persons arrested, etc.
- Any officer or person who unlawfully releases or abets the escape of any person arrested under this Act, [xxx] [Words omitted by Act XXXIX of 1956.] [or receives or retains any liquor or intoxicating drug in respect of which an offence has been committed, knowing or having reason to believe that such offence has been committed] [Inserted by Notification No. 14 published in Government Gazette dated 17th Phagan, 1983.] or acts in any manner inconsistent with his duty for the purpose of enabling any person to do anything whereby any of the provisions of this Act may be evaded or broken or the Excise revenue may be defrauded, shall, on conviction before a [Judicial Magistrate] [Substituted by Act XL of 1966 for 'Magistrate'.] of the first class for every such offence be punished with fine which may extend to [five thousand] [Substituted by Act VII of 2001, Section 7.] rupees or with imprisonment for a term which may extend to [one year,] [Substituted by Notification No. 14 of Samvat 1983.] or with both.
