5. Application to High Court to set aside order of forfeiture
(1)Any person having any interest in any newspaper, book or other document in respect of which an order of forfeiture has been made under section 4 may, within two months from the date of such order, apply to the High Court to set aside such order on the ground that the issue of the newspaper, or the book or other document in respect of which the order was made did not contain any matter of such a nature as is referred to in sub-section (1) of section 4.(2)The provisions of sections 99-C to 99-F of the [Code of Criminal Procedure, 1898 (5 of 1898] [[Now see the Code of CriminalProcedure, 1973 (2 of 1974).]] , shall apply in relation to an application under sub-section (1) as they apply in relation to an application under section 99-B of that Code and the reference in section 99-D to seditious or other matter of such a nature as is referred to in sub-section (1) of section 99-A of that Code shall be construed as reference to any matter of such a nature as is referred to in sub-section (1) of section 4 of this Act.(3)No order passed or action taken under section 4 shall be called in question in any Court otherwise than in accordance with the provisions of this section.
