Section 42 in The Jammu and Kashmir Excise Act, 1958 (1901 A. D.)
42. Excise and Taxation Officer's power to require attendance of witnesses.
- An [Excise and Taxation Officer] [Substituted by Act VIII of 1956 for 'Customs and Excise Officer'.]empowered to hold an enquiry into an offence under this Act, may by order in writing require the attendance before himself of any person, who appears to be acquainted with the circumstances of the case or to produce any documents relevant thereto and such person shall attend or produce as so required ; provided that a person who from sickness or other infirmity may be unable to attend or who is a pardhanashin lady or is otherwise exempted from appearance in Court shall not be bound to attend at any place other than the residence of such person.
