Section 15 in Manipur Conservation of Paddy Land and Wetland Act, 2014
15. Confiscation of vehicle, etc.
(1)After obtaining a report regarding seizure under section 10 or section 14, the Deputy Commissioner may, if he thinks fit, order confiscation of the object seized:Provided that the owner or the person in custody of the object seized, shall be given an option to pay, in lieu of its confiscation, a sum equal to one and a half times the value of the seized articles, as may be determined by the Deputy Commissioner.(2)No order of confiscation under sub-section (1) shall be made by the Deputy Commissioner unless the owner thereof has been given an opportunity of being heard in the matter.(3)No order of confiscation under sub-section (1) shall be invalid merely by reason of any defect or irregularity in the notice given under sub-section (2), if the provisions have been substantially complied with.
