Section 4(6) in The Essential Commodities (Bihar Amendment) Act, 1977
(6)Notwithstanding anything to the contrary contained in the Code of Criminal Procedure, 1973 (Act II of 1974), when Collector or the appellate authority is seized with the matter under this section no court shall entertain any application in respect of essential commodities, any package, covering, receptacle, any animal, vehicle or other conveyance used in carrying such commodities as far as its release, distribution, etc. is concerned and the jurisdiction of Collector or the appellate authority with regard to the disposal of the same shall be exclusive.
