Section 14 in The Jammu and Kashmir Passengers Taxation Act, 1963
14. Power to seize licence.
(1)The [Assessing authority] [Substituted by Act XIX of 1981, section 17] may, it he has reason to believe that the driver of a motor vehicle charged with any offence under this Act may abscond or otherwise avoid the service of summons, seize any licence held by such driver and forward it to the Court taking cognizance of the offence.(2)The [Assessing authority] [Substituted by Act XIX of 1981, section 17] seizing a licence under sub-section (i) shall give to the person surrendering the licence a temporary acknowledgement therefor and such acknowledgement shall authorise the holder to driver until the licence has been returned to him or the Court has otherwise ordered.(5)During the pendency of appeal, the Tribunal may for reasons.
