Section 9 in The Orissa Electric Supply-line Material (Unlawful possession) Act, 1988
9. Vesting of property.
(1)When an order of confiscation of any materials, tools and conveyance has become final, such materials or a portion thereof, including the tools, vehicles, vessels and other conveyances, as the case may be, shall vest in the [Gridco] [Substituted vide O.A.No.6 of 1997, O.G.E. No. 662, dated 29.5.1997.] free from all encumbrances and the [Gridco] [Substituted vide O.A.No.6 of 1997, O.G.E. No. 662, dated 29.5.1997.], after fixing a reasonable valuation of the property, may dispose of the same in such manner as it deems proper.(2)Where in prosecution under Section 3 of this Act, the person concerned is acquitted on a finding that he was in lawful possession of the seized property, he will be entitled to be refunded the value or price fixed under Sub-section (1) or the actual disposal price, whichever is higher, from the [Gridco] [Substituted vide O.A.No.6 of 1997, O.G.E. No. 662, dated 29.5.1997.].
