(2)If any person goes armed with any such article or carries any [corrosive substance or explosive or missile instrument means or burning or lighted torch] [These words were substituted for the words 'corrosive substance, explosive or missile' by Bombay 8 of 1958, section 3, Schedule.] in contravention of such publication, he shall be liable to be disarmed or the [corrosive substance, explosive, missile instrument, means or burning or lighted torch] [These words were substituted for the words 'corrosive substance, explosive or missile' by Bombay 8 of 1958, section 3, Schedule.] shall be liable to be seized from him by any Police Officer, and the article, [corrosive substance or explosive or missile, instrument means or burning or lighted torch] [These words were substituted for the words 'corrosive substance, explosive or missile' by Bombay 8 of 1958, section 3, Schedule.] so seized shall be forfeited to the State Government.
