Section 37 in The Jammu and Kashmir Customs Act, 1958 (1901 A.D.)
37. Power to search on reasonable suspicion.
- Any Customs and Excise Officer duly employed in the prevention of smuggling may search any person who is crossing the frontier of [the territories of the State,] [Substituted by Act X of Svt. 2010 for 'His Highness the Maharaja Bahadur's territory'.] or who has recently crossed it:Provided that such officer has reason to believe that such person has dutiable or prohibited goods secreted about his person :Provided also that a female shall not be searched by any but a female.
