Section 39 in The Jammu and Kashmir Customs Act, 1958 (1901 A.D.)
39. Powers to issue search warrants.
- Any [Superintendent of Customs and Excise] [Substituted by Act IX of Svt. 2008 for 'Inspector of Customs and Excise'.] may, on application by a Customs and Excise Officer stating his belief that smuggled or prohibited goods are secreted in any place within the local limits of his jurisdiction, issue a warrant to search for such goods. Such warrant shall be executed in the same way and shall have the same effect as a search warrant issued under the law relating to Criminal Procedure.
