Section 14B in Rice-Milling Industry (Regulation) Act, 1958
14B. Confiscation of plant and machinery.
- Where any person has been convicted for contravention of any of the provisions of section 8 or of sub-section (2) of section 18, then the court convicting such person may order confiscation of the plant and machinery with which rice-milling operations in contravention of such provision were carried on:Provided that where such person is convicted for a second or subsequent offence, the court shall order confiscation of such plant and machinery.] [Substituted by Act 29 of 1968, section 4, for sub- section (5) (w.e.f. 1-5-1970 ).]
