Section 13 in The Jammu and Kashmir Fisheries Act, 1960 (1903 A. D.)
13. Procedure against accused persons.
- [(1) When any person who, in the presence of an officer duly appointed in this behalf under the rules in force, commits or attempts to commit or has been accused of committing any offence under this Act, refuses, on demand by such officer to give his name and address, or gives his name or address which such officer has reason to believe to be false, he may be arrested by such officer. The officer making such arrest may seize all fishing implements and other articles intended to be used in connection with the commission of such offences in possession of the person arrested and shall prepare a list of such article.] [Sub-section (1) substituted by Act XL of 1966.](2)When the true name and residence of such person have been ascertained, he shall be released on his executing a bond, with or without sureties, to appear before [a Judicial Magistrate,] [Substituted by Act XL of 1966 for 'Magistrate'.] if so required, provided that if such person is not resident in the State territories, the bond shall be secured by a surety or sureties resident in State territories.(3)Should the true name and residence of such person not be ascertained within 24 hours from the time of arrest, or should he fail to execute the bond, or if so required, to furnish sufficient sureties, he shall forthwith be forwarded to the nearest Magistrate having jurisdiction [xxx] [Note to section 13 repealed by Act XX of Svt. 1998.]
