Section 10(2) in The East Punjab Molasses (Control) Act, 1948
(2)[ If the Controller is satisfied that no contravention of any provision of this Act or of any rule, order or direction made or given thereunder, has taken place he shall direct the return of such molasses or article to the person who may be found entitled to it after making such enquiry as he may consider necessary. If no person be found entitled to it, the Controller may pass such order for its disposal as he may deem fit.] [Substituted by Haryana Act No. 44 of 1973.]
