Section 26(4) in Jammu and Kashmir Kahcharai Act, 1994
(4)If the accused fails to furnish proper security, he shall be forwarded to the nearest Magistrate who, if he has no jurisdiction to try the case, may authorise the detention of the accused in such custody as he thinks fit for a term not exceeding 7 days and shall, order the accused to be forwarded to the Magistrate having jurisdiction. If such nearest magistrate has jurisdiction to try the case, he shall himself deal with the accused.
