Custom Act, 1962
134.
Refusal to be X-Rayed. –
If
any person –
(a)
resists or refuses to allow a radiologist to screen or to take X-ray picture of
his body in accordance with an order made by a Magistrate under section 103, or
(b)
resists or refuses to allow suitable action being taken on the advice and under
the supervision of a registered medical practitioner for bringing out goods
liable to confiscation secreted inside his body, as provided in section 103, he
shall be punishable with imprisonment for a term which may extend to six
months, or with fine, or with both.