Section 108 of the principal Act shall be numbered as sub- section(1) thereof, and after sub- section (1) as so numbered, the following sub- section shall be inserted, namely:-" (2) The court may also order that the goods which are found to be infringing and materials and implement, the predominant use of which is in the creation of infringing goods shall be seized, forfeited or destroyed, as the court deems fit under the circu stances of the case without payment of any compensation.".
