Section 11 in Cigarettes (Regulation of Production, Supply and Distribution) Act, 1975
11. Power to give option to pay costs in lieu of confiscation.
(1)Whenever any confiscation is authorised by this Act, the court adjudging it may, subject to such conditions as may be specified in the order adjudging the confiscation, give to the owner thereof an option to pay, in lieu of confiscation, such costs, not exceeding the value of the package in respect of which confiscation is authorised, as the court thinks fit.(2)On payment of the costs ordered by the Court, the seized packages shall be returned to the person from whom they were seized on condition that such person shall, before making any distribution, sale or supply of such packages, get the specified warning incorporated on each such package or on its label.
