Section 6A(3) in The Essential Commodities Act, 1955
(3)Where any essential commodity is sold, as aforesaid, the sale proceeds thereof, after deduction of the expenses of any such sale or auction or other incidental expenses relating thereto, shall—(a)where no order or confiscation is ultimately passed by the Collector,(b)where an order passed on appeal under sub-section (1) of section 6C so requires, or(c)where in a prosecution instituted for the contravention of the order in respect of which an order of confiscation has been made under this section, the person concerned is acquitted, be paid to the owner or the person from whom it is seized.
