Section 99B in The Code of Criminal Procedure, 1989 (1933 A. D.)
99B. Application to High Court to set aside order of forfeiture.
- Any person having any interest in any newspaper, book or other document in respect of which an order of forfeiture has been made under section 99-A, may, within two months from the date of such order on the apply to the High Court to set aside such order on the ground that the newspaper, or the book or other document in respect of which the order was made did not contain any seditious of other matter of such a nature as is referred to in subsection (1) of section 99-A.
