Section 36 in The Jammu and Kashmir Customs Act, 1958 (1901 A.D.)
36. Procedure in enquiries by Superintendents of Customs and Excise.
- In the conduct of all enquiries held into offences under this Chapter, [Superintendents Customs and Excise] [Substituted by Act IX of Svt. 2008 for 'Inspectors of Customs and Excise'.] shall be guided, so far as is practicable, by the provisions of the law governing the Criminal Procedure of the Government, and all decisions given and sentences imposed by them shall be appealable to the Inspector General of Customs and Excise, [an appeal against whose orders shall lie to [the Government] [Added by order published in Government Gazette dated 18th Sawan. 1961.].
