Section 19(1)(e) in The U.P. Scheduled Commodities Distribution Order, 1990

[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

State of Uttar Pradesh - Subsection

Section 19(1)(e) in The U.P. Scheduled Commodities Distribution Order, 1990

(e)send a report as provided in Section 6-A of the Act to the Collector of the District in which such seizure is made and the Collector may thereafter proceed to confiscate the scheduled commodities, animal, vehicles, vessel or other conveyance so seized in accordance with the provisions of the Act.

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State of Uttar Pradesh - Subsection

Section 19(1)(e) in The U.P. Scheduled Commodities Distribution Order, 1990