Section 7(1) in The Jammu and Kashmir Prevention of Black Marketing and Maintenance of Supplies of Essential Commodities Act, 1988
(1)If the Government or an officer specified in sub-section (2) of section 2, as the case may be, has reason to believe that a person in respect whom a detention order has been made has absconded or is concealing himself so that the order cannot be executed, the Government or the officer may -(a)make a report in writing of the fact to a Magistrate of the First class having jurisdiction in the place where the said person ordinarily resides and thereupon the provisions of the sections 87, 88, and 89 of the Code of criminal Procedure, Samvat 1989 shall apply respect of the said person and his property as if the order directing that he be detained were a warrant issued by the Magistrate;(b)by notified order direct the said person to appear before such office, at such place and within such period as may be specified in the order, and if the said person fails to comply with such direction, he shall, unless he proves that it was not possible for him to comply therewith and that he had within the period specified in the order informed the officer mentioned in the order of the reason which rendered compliance therewith impossible and of his whereabouts be punishable with imprisonment for a term which may extend to one year or with fine or with both.Notwithstanding anything contained in the Code of Criminal Procedure, Samvat 1989, every offence under clause (b) of sub-section (1) shall be cognizable.
