Section 31 in The Jammu and Kashmir Customs Act, 1958 (1901 A.D.)
31. Obstruction of Customs and Excise Officers.
- If any person intentionally obstructs any Customs and Excise Officer, or any other person duly employed in the prevention of smuggling, in the exercise of any powers given under this Act to any such officer or person, he shall be liable to imprisonment not exceeding six months, or to fine not exceeding one thousand rupees, or to both.
