Section 99A(1) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(1)Where-(a)any newspaper, or book as defined in the Press and Publications Act No. 1 of 1989 ; or(b)any document ;wherever printed, appears to [the Government] [Substituted by Act III of 2000 for certain words.] to contain any seditious matter or any matter which promoted or is intended to promote feelings of enmity or hatred between different classes of the State Subjects or which is deliberately and maliciously intended to outrage the religious feelings of any such class, by insulting the religion or the religious beliefs of that class, that is to say, any matter the publication of which is punishable under sections [124-A] [Substituted by Act III of 2000 for '121'.] 153-A & 295-A of Ranbir Penal Code, [the Government may, by notification in the Government Gazette, stating the grounds of their opinion] [Substituted by Act III of 2000 for certain words.] declare every copy of the issue of the newspaper containing such matter, and every copy of such book or other document to be forfeited to the Government, and thereupon any police officer may seize the same, wherever found in Jammu and Kashmir State, and any Magistrate may by warrant authorise any police officer not below the rank of Sub-Inspector to enter upon and search for the same in any premises where any copy of such issue or any such book or other document may be or may be reasonably suspected to be.
