Section 14C in The M.P. Tendu Patta (Vyapar Viniyaman) Adhiniyam, 1964
14C. Bar to jurisdiction of Court etc. under certain circumstances.
(1)On receipt of intimation under sub-section (4) of Section 14 about initiation of proceedings for confiscation of property by the Magistrate having jurisdiction to try the offence on account of which the seizure of property which is subject matter of confiscation, has been made, no Court, Tribunal or authority (other than the authorised officer, Appellate Authority and Court of Sessions referred to in Sections 14, 14-A and 14-B, as the case may be) shall have jurisdiction to make orders with regard to possession, delivery, disposal or distribution of the property in regard to which proceedings for confiscation are initiated under Section 14, notwithstanding anything contained in this Act or any other law for the time being in force :Provided that before passing any order for disposal of property, the Magistrate shall satisfy himself that no intimation under sub-section (5) of Section 14 has been received by his Court or by any other Court having jurisdiction to try the offence on account of which the seizure of property has been made.Explanation : - Where under any law for the time being in force, two or more Courts have jurisdiction to try offence under this Act, then receipt of intimation under sub-section (5) of Section 14 by one of the Courts of Magistrate having such jurisdiction shall be construed to be receipt of intimation under that provisions by all the Courts and the bar to exercise jurisdiction shall operate on all such Courts.(2)Nothing hereinbefore contained shall be deemed to prevent any authorised officer in this behalf by the State Government from directing at any time the immediate release of any property seized under Section 14.
