62B. Enforcement of orders issued under the last foregoing section
(1)Whenever a notification, order in writing or public notice has been duly issued under sub-section (2), sub-section (3), sub-section (4) or sub-section (5) of the last foregoing section, then--(a)in the case of a notification issued under clause (i), clause (ii) or clause (iii) of the said sub-section (2), or in the case of a public notice issued under the said sub-section (5),--any Magistrate or any Police-officer, or(b)in the case of a notification issued under clause (iv) of the said sub-section (2), or under the said sub-section (3), or in the case of an order issued under the said sub-section (4),--any Magistrate or any Police-officer of or above the rank of Sub-Inspector,may require any person acting or about to act contrary thereto to desist or to abstain from such action, and in case of refusal or disobedience, may arrest such person.(2)Any Magistrate or Police Officer acting under sub-section (1) may also seize anything used or about to be used in contravention of such notification, order or notice as aforesaid, and anything so seized shall be disposed of as any Magistrate having jurisdiction may order.
