Section 41(2) in The Jammu and Kashmir Excise Act, 1958 (1901 A. D.)
(2)If the person arrested is unable to furnish bail or if a person has been arrested on an accusation of an offence under clauses (b), (d) and (e) of [section 48 or sub-section (1) of section 50] [Substituted by Act VII of 2001, Section 4.] the person arrested shall be dealt with as provided heretofore with respect to persons arrested under section 30.
