Section 5 in Bengal Eastern Frontier Regulation, 1873
5. Confiscation of jungle product found with offender. -
[(1)] [Section 5 re-numbered as sub-section (1) of that section by Regn. 5 of 1925.] Any rubber, wax, ivory or other jungle-product [or any book, diary, manuscript, map, picture, photograph, film, curio or article of religious or scientific interest] [Words inserted by Regn. 5 of 1925.] found in the possession of any person convicted of an offence under this Regulation may be confiscated to Government by an order to be passed at the time of conviction by the Magistrate.(2)[] [Sub-section (2) added by Regn. 5 of 1925.] If the Magistrate has reason to believe that any article which if found in the possession of a person convicted under this Regulation would have been liable to confiscation under sub-section (1) has been acquired or wholly or partly written, made or taken by such person beyond "The Inner Line," the Magistrate after giving the person in whose possession the article is found an opportunity to show cause why an order under this sub-section should not be passed in respect of the article may, unless it is proved that the article was not acquired, written, made or taken as aforesaid, order that such article be confiscated to Government.
