Section 12 in Jammu and Kashmir Drugs and Magic Remedies (Objectionable Advertisements) Act, 2018
12. Forfeiture.
- Where a person has been convicted by any court for contravening any provision of the Act or any rule made thereunder, the court may direct that any document (including all copies thereof), article or thing, in respect of which the contravention is made, including the contents thereof where such contents are seized under clause (b) of sub-section (1) of section 8, shall be forfeited to the Government.
