Section 4G in Imports and Exports (Control) Act, 1947
4G. [ Confiscation. [Inserted by Act 12 of 1976, Section 3.]
- Any imported goods or materials in respect of which-(a)any condition of the licence or letter of authority, under which they were imported, relating to the utilisation or distribution of such goods or materials, or(b)any condition relating to the utilisation or distribution of such goods or materials subject to which they were received from, or through, a recognised agency, or(c)any direction given under a control order with regard to the sale of such goods or materials,has been, is being, or is attempted to be, contravened, shall, together with any package, covering or receptacle in which such goods are found, be liable to confiscation, and, where such goods or materials are so mixed with any other goods or materials that they cannot be readily separated, such other goods or materials shall also be liable to confiscation:Provided that where it is established to the satisfaction of the adjudicating authority that any goods or materials, which are liable to confiscation under this Act, had been imported for personal use, and not for any trade or industry, and that they belong to a person other than the person who has, be any act or omission, rendered them liable to confiscation, and such act or omission was without the knowledge or connivance of the person to whom they belong, such goods or materials shall not be ordered to be confiscated; but such other action as is authorised by this Act may be taken against the person who has, by such act or omission, rendered such goods or materials liable to confiscation.]
