Section 45(2) in The Maharashtra Truck Terminal (Regulation of Location) Act, 1995
(2)If it appears to the court taking cognizance of an offence under sub-section (1) on taking each evidences as it may deem necessary, that the accused person by himself or as an agent is carrying on the business of collecting, forwarding or distributing goods carried by goods carriages in any place in the control area other than in Truck Terminal in contravention of any provision of section 6, the court may order,-(i)that the transport vehicle be seized and kept in the custody of that Authority; or(ii)that the accused persons shall not carry on such business in any place in the control area other than in the Truck Terminal in contravention of the provisions of section 6 until the complaint is finally disposed of.
