Section 37 in The Cotton Textiles (Control) Order, 1948
37.
Any Court trying in contravention of any of the provisions of this Order may direct that any article or articles in respect of which it is satisfied that the order has been contravened shall be forfeited to Government.[Form A] [Inserted by S.O. 2534, dated 28th August, 1973.][See Clause 12 (3)]Application shall be made in the form appended hereto, with the particulars specified therein
