Section 64(3) in The Mumbai Metropolitan Region Specified Commodities Markets (Regulation of Location) Act, 1983
(3)Where any such accused person has been convicted for contravention of the provisions of sub-section (1) of section 7, the stock of commodity in respect of which any order is made under sub-section (2) may be forfeited to the State Government; and in case where such person is acquitted or discharged the stock, if it is seized and kept in the custody of the committee, shall be returned to him.
