Section 53 in The Jammu and Kashmir Customs Act, 1958 (1901 A.D.)
53. No compensation for loss or injury except except on proof of neglect or wilful Act.
- No owner of goods shall be entitled to claim from any Customs and Excise Officer compensation for any loss or damage occurring to such goods at any time while they remain or are law fully detained at any custom-house, post or mahal or under charge of any Customs and Excise Officer, unless it be proved that such loss or damage was occasioned by the neglect or wilful act of such Customs and Excise Officer.
