(3)Until the amount of luxury tax that may be assessed under Subsection (2) of Section 9 is paid together with penalty, if any, that may be directed to be paid under Sub-section (2) of Section 6, the luxuries so seized shall be retained :Provided that where a stockist furnishes a security or bank guarantee to secure payment of the luxury tax pending determination of such tax under Sub-section (2) of Section 9, the luxuries, so seized shall be released.
