Section 402(3) in Greater Hyderabad Municipal Corporation Act, 1955
(3)Any thing placed or deposited in contravention of the provisions of sub-section (1) may be seized by the Commissioner or any other person duly authorised by him in this behalf, and on conviction for an offence under subsection (2) the Court may also pass such order as it thinks fit respecting the disposal of such thing including confiscation of such thing.] [Substituted by Act No.11 of 1999.]
