Section 12(1) in Tamil Nadu Essential Articles Control and Requisitioning Act, 1949
(1)If any person contravenes any order made under section 3 or section 4 or section 7(1)(a) or continued under section 9, he shall be punishable with imprisonment for a term which may extend to three years or with fine or with both; and, if the order so provides, any Court trying such contravention may direct that any property in respect of which the Court is satisfied that the order, has been contravened, shall be forfeited to the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government:Provided that where the contravention is of an order relating to an essential article which contains an express provision in this behalf, the Court shall make such direction, unless for reasons to be recorded in writing, it is of opinion that the direction should not be made in respect of the whole or, as the case may be, apart of the property.
