Section 45(4) in The Jammu and Kashmir Excise Act, 1958 (1901 A. D.)
(4)If the Court of the [Chief Judicial Magistrate] [Substituted by Act XL of 1966 for 'District Magistrate or Sub-Divisional Magistrate'.] is mentioned in the bond, such Court shall be deemed to include any Court to which such [Judicial Magistrate] [Substituted by Act XL of 1966 for 'Magistrate'.] may refer the case for trail provided reasonable notice of such reference is given to such persons.
