Section 18 in Pondicherry Revenue Recovery Act, 1970
18. Penalty for forcibly or clandestinely taking away distrained property.
- Where it is proved to the satisfaction of any civil court of competent jurisdiction that any person has forcibly or clandestinely taken away property once distrained, the court may, without prejudice to any action being taken under the provisions of the Indian Penal Code (Central Act 45 of 1860), summarily cause such property to be restored to the distrainer.
