Section 13(2) in The Jammu and Kashmir Fisheries Act, 1960 (1903 A. D.)
(2)When the true name and residence of such person have been ascertained, he shall be released on his executing a bond, with or without sureties, to appear before [a Judicial Magistrate,] [Substituted by Act XL of 1966 for 'Magistrate'.] if so required, provided that if such person is not resident in the State territories, the bond shall be secured by a surety or sureties resident in State territories.
