(8)Where any means a conveyance is sold, as aforesaid, the sale proceeds thereof, after deduction of the expenses of such sale or auction or other incidental expenses relating thereto and in other cases, the means of conveyance which was seized or the amount of fine paid in lieu of its confiscation, shall(a)where no order of confiscation is ultimately passed by the Excise Commissioner or the officer authorised by the State Government in this behalf; or(b)[ where an order passed in appeal so requires; or] [Substiuted by Rajasthan Act No. 15 of 2005, dated 20.5.2005.](c)where in a prosecution instituted for commission of offence under this Act in respect of which an order of confiscation has been made under this section, the person concerned is acquitted, be paid, returned or refunded, as the case may be, to its owner :Provided that no interest shall be payable on the amount to be paid or refunded under this sub-section.
