Section 12(a) in The Jammu and Kashmir Public Safety Act, 1978
(a)make a report in writing of the fact to a Magistrate of the First Class having jurisdiction in the place where the said person ordinarily resides, and thereupon the provisions of sections 87, 88 and 89 of the Code shall apply in respect of the said person and his property as if the order directing that he be detained where a warrant issued by the Magistrate;
