Section 5 in The Jammu and Kashmir Suppression of Indecent Advertisements Act, 2003
5. Power to seize, remove, deface or destroy pictures, or printed or written matter of indecent nature.
- If a District Magistrate, Sub-Divisional Magistrate or Magistrate of the first class has reason to believe that any picture, or printed or written matter of any indecent nature which has been affixed, inscribed or stencilled as mentioned in section 3 continues to be exhibited to public view after the commencement of this Act, he may, by order in writing, authorise any police officer to enter, with such assistance as may be required, and place and seize, remove, deface or destroy and such picture or printed or written matter.
