Section 37 in The Jammu and Kashmir Excise Act, 1958 (1901 A. D.)
37. Period of detention not to exceed twenty four hours.
- An [Excise and Taxation Officer] [Substituted by Act VIII of 1956 for 'Customs and Excise Officer'.] arresting a person under this Act, or who has taken charge of the accused under sub-section (2) of section 30, shall not detain him in custody for a longer period than under all the circumstances of the case is reasonable and subject to the provisions of section 30 such period shall not in the absence of a special order of a Magistrate passed under section 40 exceed twenty-four hours exclusive of the time necessary for the journey from the place of arrest to the Magistrate's Court.[38. Certain offences to be non-bailable and triable summarily. - Notwithstanding anything contained in [x x] [Section 38 substituted by Act XXXIX of 1956.] the Code of Criminal Procedure, 1989-(i)the offences specified in clauses (b), (d) and (e) of [section 48 and sub-section (1) of section 50] [Substituted by Act VII of 2001, Section 3.] shall be non-bailable, and(ii)[ the offences specified in sections 48, 49, 50, 50-A, 50-B and 55 and sub-section (1) of section 56 shall be triable summarily.] [Clause (ii) of section 38 substituted by Act VII of 1956.]
