Section 4D(5) in The Jammu and Kashmir Excise Act, 1958 (1901 A. D.)
(5)No order shall be made under this section which adversely affects die rights of any person upon whom an obligation is imposed by or under this Act, without giving such person a reasonable opportunity of being heard.] [Sections (4-B) (4-C) and (4-D) inserted by Act XIX of 1981, Section 34.]III. - Import, Export and Transport[5. Import of liquor and intoxicating drugs. - No liquor or intoxicating durings shall be imported into the Jammu and Kashmir State except :-(a)after payment of any duty to which it may be liable under this Act, or execution of a bond for such payment; and(b)in compliance with such conditions as the Government may impose.]
