Section 29(g) in The Jammu and Kashmir Customs Act, 1958 (1901 A.D.)
(g)[ attempts or abets the commission of offences detailed in clauses (x x ) (d) and (e) (x x x x) shall be liable to fine, which may amount to three times the duty on the goods, if any, in respect of which the offence has been committed, or five hundred rupees, which ever is greater, and the goods in respect of which the offence has been committed shall be liable confiscation.] [Clause (g) added by Chief Ministers letter No 7682/P. 3, 17, dated 29th January, 1917 published in Government Gazette dated 26th Har, 1974.]
