Section 99D in The Code of Criminal Procedure, 1989 (1933 A. D.)
99D. Order of Special Bench setting aside forfeiture.
(1)On respect of the application, the Special Bench shall, if it is not satisfied that the issue of the newspaper, or the book or other document, in respect of which the application has been made, contained seditious of other matter of such a nature as referred to in sub-section (1) of section 99-A, set aside the order of forfeiture.(2)Where there is a difference of opinion among the Judges forming the Special Bench, the decision shall be in accordance with the opinion of the majority of those Judges.
