Section 15 in The U.P. Sheera Niyantran Adhiniyam, 1964
15. Report about seizure.
- [(1) A report about any molasses or articles seized under Section 14 shall as soon as may be after such seizure, be submitted to the Magistrate having jurisdiction, who may after making such inquiry, if any, as he considers necessary and after taking samples of the molasses give such direction for its disposal in accordance with the orders of the Controller as he may think fit] [Substituted by U.P. Act No 15 of 1974.].(2)Where no prosecution is instituted within six months of such seizure, the Magistrate may order the release of such molasses or articles in favour of the person from whom they are seized.
