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[Cites 0, Cited by 0] [Section 13(1)] [Section 13] [Entire Act]

State of Karnataka - Subsection

Section 13(1)(b) in Karnataka Silkworm Seed Cocoon and Silk Yarn (Regulation of Production, Supply, Distribution and Sale) Act, 1959

(b)after giving the person concerned a reasonable opportunity of being heard direct that any,-
(i)silk worm seed, cocoons or silk yarn or any receptacle, apparatus, package or covering containing the same or any other article in respect of which such person has contravened any of the provisions of this Act or rules made thereunder, shall be forfeited to the Government; and
(ii)such person shall pay a penalty upto [[fifty thousand] rupees] but not exceeding the value of the property in relation to which the provisions of this Act or rules have been contravened.