20. Control of movements of commodities, articles or things.—
(1)If, in the opinion of the State Government, it is necessary or expedient so to do for preventing or suppressing subversive act s or for maintaining supplies and services essential to the life of the community, it may, by general or special order, prohibit or restrict the movement of any commodity, article or thing (including any vessel, vehicle, aircraft or animal) either generally or between any particular places or on any particular route.(2)Every order made under sub-section (7) shall remain in force for such period not exceeding three months at any one time as may be specified in the order.(3)If any person contravenes any order made under subsection (7), he shall be punishable with imprisonment for a term which may extend to three years or with fine or with both and the Court trying the offence shall order that the commodity, article or thing (including any vessel, vehicle, aircraft or animal) in respect of which the offence has been committed shall be forfeited to the State.
