Section 35 in The Jammu and Kashmir Customs Act, 1958 (1901 A.D.)
35. Offences by whom punishable.
- The offences described in section 20 shall be punishable by the [Superintend Customs and Excise,] [Substituted by Act IX of Svt. 2008 for 'Inspector of Customs and Excise'.] and those described in sections 31, 32 and 33 by the Magistrate of the first class within whose jurisdiction, respectively, they are committed :[x x x x] [Proviso repealed by Act 41 of 1954.]
