Section 45(3) in The Maharashtra Truck Terminal (Regulation of Location) Act, 1995
(3)Where any such accused person has been convicted for contravention of the provisions of section 6, the transport vehicle in respect of which any order is made under sub-section (2) may be forfeited to the State Government and in case where such person is acquitted or discharged, the transport vehicle if is seized and kept in the custody of the Authority, shall be returned to him.
