Section 54 in The Jammu and Kashmir Excise Act, 1958 (1901 A. D.)
54. Fox Excise and Taxation Officer using violence.
- Any [Excise and Taxation Officer] [Substituted by Act VIII of 1956 for 'Customs and Excise Officer'.] who shall offer any unwarrantable violence to any person in his custody shall, on conviction before a [Judicial Magistrate] [Substituted by Act XL of 1966 for 'Magistrate'.] of the first class, be punished with fine which may extend to one hundred rupees, or with imprisonment which may extend to one month, or with both.[55. Screening offender or giving false information. - Whoever knowing or having reason to believe that an offence has been committed under this Act, causes any evidence of the commission of that offence to disappear with the intention of screening the offender from legal punishment or with that intention gives any information respecting the offence which he knows or believes to be false, shall be punished with imprisonment of the description provided for the offence, for a term which may extend to a fourth part of the longest period of imprisonment provided for the offence, or with fine, or both.] [Section 55 added by Council Resolution dated 27th November, 1903 published in Government Gazette dated 18th Phagan, 1960. Existing section 55 was numbered as 56 and sections after that were also renumbered.]Note.- A fine imposed under this section may extend to the full amount for the original offence.
