Section 29A in The Jammu and Kashmir Customs Act, 1958 (1901 A.D.)
29A. [ Packages and contents included in confiscation of goods. [Section 29-A inserted by Act IX of Svt. 2007.]
- The confiscation of any goods under this Act, includes any package in which they arc found and all other contents thereof.Also conveyances and animals used in removal. - Every boat, cart or other means of conveyance and every horse or other animal used in the removal of any goods liable to confiscation under this Act, shall in like manner be liable to confiscation.][30. Repealed.] [Section 30 repealed by Central Act 41 of 1954.]
