Section 25 in The Jammu and Kashmir Customs Act, 1958 (1901 A.D.)
25. Powers to prohibit or restrict importation or exportation.
- [The Government] [Substituted by Act X of Svt. 1996 for 'His Highness the Maharaja Bahadur'.] may from time to time by notification in the Jammu and Kashmir Government Gazette, prohibit or restrict the importation or exportation of goods or animals of any specified description, or the import or export of specified goods by specified routes, or the import or export of any goods [between sunset and sunrise] [In section 25 words 'between sunrise and sunset' deleted at the end of the section and inserted after the words 'any goods' by notification No 14 published in Government Gazette dated 17th Phagan, 1983.] across specified portion of the frontier of the State territory [x x x] [In section 25 words 'between sunrise and sunset' deleted at the end of the section and inserted after the words 'any goods' by notification No 14 published in Government Gazette dated 17th Phagan, 1983.].[Explanation. - "Goods" include any news paper or book as defined in the Press and Publications Act, Svt. 1989.
