Section 8C(2) in The Jammu and Kashmir Prohibition on Manufacture of Specified Copper Utensils (By Machine) Act, 2006
(2)Where any property is seized or attached under section 8-B and the Special Court is satisfied about such seizure or attachment, it may order forfeiture of property, whether or not the person from whose possession it is seized or attached is prosecuted in the Special Court for an offence under this Act.
