Section 9(2) in The Orissa Electric Supply-line Material (Unlawful possession) Act, 1988
(2)Where in prosecution under Section 3 of this Act, the person concerned is acquitted on a finding that he was in lawful possession of the seized property, he will be entitled to be refunded the value or price fixed under Sub-section (1) or the actual disposal price, whichever is higher, from the [Gridco] [Substituted vide O.A.No.6 of 1997, O.G.E. No. 662, dated 29.5.1997.].
