Section 5(2) in The Essential Commodities (Bihar Amendment) Act, 1977
(2)Where an order under Section 6-A modified or annulled by such judicial authority, or where in a prosecution instituted for the contravention of the order in respect of which an order of confiscation has been made under Section 6-A, the person concerned is acquitted and in either case it is not possible for any reason to return the essential commodity seized, such person shall save as provided by sub-section (3) of Section 6-A, be paid the price therefor as if the essential commodity had been sold to the Government with reasonable interest calculated from the day of the seizure of the essential commodity and such price shall be determined-(i)in the case of foodgrains, edible oil seeds or edible oils in accordance with the provisions of sub-section (3B) of Section 3;(ii)in the case of sugar, in accordance with the provisions of sub-section (3C) of Section 3; and(iii)in the case of any other essential commodity in accordance with the provisions of sub-section (3) of Section 3."
