Section 3(3) in The Jammu and Kashmir State Newspapers (Incitements to Offences) Act, Svt. 1971
(3)In cases of emergency or in cases where the purposes of the application might be defeated by delay, the Magistrate may, on or after the making of a conditional order under sub-section (1), make a further order ex-parte for the attachment of the printing press or other property referred to in the conditional order.
