Section 43 in The Jammu and Kashmir Customs Act, 1958 (1901 A.D.)
43. Persons escaping may he afterwards arrested.
- If any person liable to be arrested under this Act, is not arrested at the time of committing the offence for which he is so liable, or after arrest makes his escape, he may at any time afterwards be arrested and taken before a Magistrate or [Superintendent Customs and Excise,] [Substituted by Act IX of Svt. 2008 for 'Inspector of Customs and Excise'.] to be dealt with as if he had been arrested at the time of committing such offence.
