Section 45(5) in The Jammu and Kashmir Excise Act, 1958 (1901 A. D.)
(5)The day fixed for the appearance of such persons shall be the day when an accused person is to appear, if security for his appearance has been taken or the day on which he may be expected to arrive at the Court of the [Judicial Magistrate] [Substituted by Act XL of 1966 for 'Magistrate'.] if he is to be forwarded in custody.[46. Production of seized articles before Magistrate. - All liquor or other contraband articles seized under this Act shall be produced before the nearest Magistrate without any delay who shall seal those articles making an inventory thereof. Where, however, this cannot be done without unreasonable inconvenience, delay or expense the officer making enquiry on the spot or seizing the goods shall seal all such articles in the presence of at least two respectable witnesses. The articles so seized shall remain in the custody of the officer seizing them pending orders of a Magistrate.] [Section 46 substituted by Act XXXV 1962.]
