Section 11(3) in The M.P. Vanaspati Rog Tatha Vinashi Kit Adhiniyam, 1972
(3)If a person has been convicted under this section for a contravention of the prohibition or restriction contained in the notification issued under Section 3, the plant of or soil or manure in respect of which such contravention has been committed may also be forfeited to the State Government.
