Section 7(2) in The Orissa Electric Supply-line Material (Unlawful possession) Act, 1988
(2)Without prejudice to the provisions of Sub-section (1) no order confiscating any vehicle, vessel or other conveyance shall be made, if the owner of such vehicle, vessel, or other conveyance proves to the satisfaction of the Authorised Officer that it was used in carrying the electric supply-line material without the knowledge or connivance of the owner himself, and his agent, if any, and the person in-charge of the vehicle, vessel or other conveyance had taken all reasonable and necessary precautions against such use.
