14. Report of seizure of molasses to Magistrate. - (1) A report about any molasses or article seized under section 12 shall, as soon as possible, be submitted to the Magistrate having jurisdiction, who may, after making such inquiry' as he may consider necessary, give such direction for its temporary custody as he thinks fit.
(2)Where no prosecution is instituted, or the offence is compounded under section 10, the Magistrate may, subject to the provisions of section 10, direct the return of such molasses or articles to the persons from whom they were seized,
