Section 42 in The Jammu and Kashmir Customs Act, 1958 (1901 A.D.)
42. Person taken before Magistrates or Superintendents of Customs and Excise may be detained or admitted to bad.
- When any such person is taken before a Magistrate or [Superintendent Customs and Excise,] [Substituted by Act IX of Svt. 2008 for 'Inspector of Customs and Excise'.] he shall be released on giving security to the satisfaction of the officer before whom he is taken to appear at such time and place as such officer may appoint.
