Section 10 in The East Punjab Molasses (Control) Act, 1948
10. Procedure for seizure.
(1)A report about any molasses or article seized under section 9 shall, as soon as possible, be submitted to [Controller] [Substituted by Haryana Act 44 of 1973.] who may after making such inquiry as he may consider necessary, give such directions for their temporary custody as he thinks fit.(2)[ If the Controller is satisfied that no contravention of any provision of this Act or of any rule, order or direction made or given thereunder, has taken place he shall direct the return of such molasses or article to the person who may be found entitled to it after making such enquiry as he may consider necessary. If no person be found entitled to it, the Controller may pass such order for its disposal as he may deem fit.] [Substituted by Haryana Act No. 44 of 1973.]
