Section 12 in Rajasthan Goods (Control of Production, Supply, Distribution and Trade and Commerce) Act, 2014
12. Bar of jurisdiction in certain cases.
- Whenever any declared goods is seized in pursuance of an order made under section 5 in relation thereto, or any package, covering or receptacle in which such declared goods is found, or any animal, vehicle, vessel or other conveyance used in carrying such declared goods is seized pending confiscation under section 8, the Collector or, as the case may be, the State Government under section 10 shall have and, notwithstanding anything to the contrary contained in any other law for the time being in force, any court, tribunal or other authority shall not have, jurisdiction to make orders with ' regard to the possession, delivery, disposal, release or distribution of such declared goods, package, covering, receptacle, animal, vehicle, vessel or other conveyance.
