Section 16 in The Maharashtra Lotteries (Control And Tax) And Prize Competitions (Tax) Act,1958
16. Forfeiture of newspapers and publications, containing unlawful lotteries.
Where any newspaper or publication, wherever printed or published, contains an unlawful lottery the Collector may, by notification in the Official Gazette, declare every copy of the issue of the newspaper or every copy of such publication containing such lottery to be forfeited to the State Government.
