Section 7C in The M.P. Slate Pencil Karmkar Kalyan Nidhi Adhiniyam, 1982
7C. Consequences of non-payment of contribution or premium.
- Without prejudice to the generality of the provision of Section 7-B, if a consignment of Slate Pencils is transported from the Slate Pencil Factory or any establishment thereof without payment of contribution or premium, the following consequences shall ensue,-(a)The person appointed to collect the contribution or the Inspector may detain the consignment;(b)The person or the Inspector, as the case may be, shall on detention of the consignment prepare a list of items of consignment duly signed by him and furnish a copy thereof to the person in charge of the consignment at the time of its detention alongwith a notice in the prescribed form to the effect that the detained goods shall be sold by auction at such place, date and time as may be specified therein;(c)The person or Inspector shall also cause a copy of the aforesaid list and notice to be sent forthwith to the Secretary of the Board;(d)If the amount due is not paid before the date fixed for auction the Secretary shall cause the consignment to be sold by public auction and the sale proceeds thereof shall be applied for the payment of amount due and other expenses incurred in connection with the detention and sale;(e)The surplus if any of the sale proceeds shall forthwith be credited to the fund of the Board and notice of such credit shall be given to the occupier and also to the person from whose custody the goods were seized;(f)The person or the occupier may within one month of the date of notice make an application to the Secretary of the Board for refund of the surplus and the Secretary after such enquiry as he may deem fit refund the same to the person entitled thereto.]
