Section 14(4) in The Essential commodities act 1955
(4)If any order, in pursuance of which any amount has been recovered by Government as an arrear of land revenue 4[or as a public demand] under subsection (1) is declared by a competent court, after giving to the Government a reasonable opportunity of being heard, to be invalid, the Government shall refund the amount so recovered by it to the person from whom it was recovered, together with simple interest due thereon, computed at the rate of 1[fifteen per cent.] per annum, from the date of recovery of such amount to the date on which such refund is made. Explanation."For the purposes of this section, "Government" means the Government by which the concerned order under section 3 was made or where such order was made by an officer orauthority subordinate to any Government, that Government.]STATE AMENDMENTRajasthanInsertion of new section 7A in Central Act 10 of 1955.- After section 7 of the Essential Commodities Act, 1955 (Central Act 10 of 1955), in its application to the State of /br/hr1, the following new section shall be inserted, namely:-"7A. Forfeiture of certain property used in the commission of the offence.-Whenever any offence relating to foodstuffs which is punishable under section 7 has been committed, the Court shall direct that all the packages, coverings or receptacles in which any property liable to be forfeited under the said section is found and all the animals, vehicles, vessels or other conveyances used in carrying the said property shall be forfeited to the Government:Provided that if the Court is of opinion that it is not necessary to direct for feiture in respect of all such packages, coverings or receptacles or such animals, vehicles, vessels or other conveyances or any of them, it may, for reasons to be recorded, refrain from doing so."[Vide Rajasthan Act 32 of 1960, s. 2] 8. Attempts and abetment."Any person who attempts to contravene, or abets a contravention of, any order made under section 3 shall be deemed to have contravened that order.
