Section 52 in The Jammu and Kashmir Excise Act, 1958 (1901 A. D.)
52. For vexatious delay.
- Any officer or person exercising powers under this Act, who vexatiously and unnecessarily delays forwarding to a [Deputy Commissioner] [Substituted by Act XIV of 1966 for 'Deputy Excise and Taxation Commissioner'.] any person arrested or any articles seized under this Act shall, on conviction before a [Judicial Magistrate] [Substituted by Act XL of 1966 'Magistrate'.] of the first class, be punished with fine which may extend to one hundred rupees.
