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[Cites 0, Cited by 0] [Section 68C] [Entire Act]

State of Bihar - Subsection

Section 68C(2) in Bihar Excise Act, 1915

(2)On production of the said seized articles or materials under subsection (1), the District Collector if satisfied that an offence under this Act has been committed, may, whether or not prosecution is instituted for the commission of such an offence, order confiscation of such property. Otherwise he may order its return to the rightful owner.