Section 10J in The Export (Quality Control And Inspection) Act, 1963
10J. Confiscation or penalty not to interfere with other punishments. [Inserted by Act 40 of 1984, Section 5 (w.e.f. 2.7.1984)]
No confiscation made or penalty imposed under the foregoing provisions of this Act shall prevent the infliction of any other punishment to which the person affected thereby is liable under the provisions of this Act or under any other law for the time being in force.]
