59. [Director] [This word was substituted for the word 'Commissioner' by Bombay 28 of 1950, Schedule] entitled to require licence holder [or owner] [These words were inserted by Gujarat 9 of 1978, Section 26 (2).] to dispose of stocks.
(1)Notwithstanding the fact that the period during which any licence, permit, pass or authorisation is to be in force has not expired, the [Director] [This word was substituted for the word 'Commissioner' by Bombay 28 of 1950, Schedule] may direct the holder thereof to dispose of his stock of intoxicant, [denatured spirituous preparation] [These words were inserted by Bombay 22 of 1960, Section 41(a).] or hemp or mhowra flowers before such date as may be specified in the order.(1A)[ The Director may also direct the owner of the stock of any intoxicant, [denatured spirituous preparation] [Sub-section (1A) was inserted by Bombay 26 of 1952, Section 26(1).] or hemp or mhowra flowers who does not hold any licence, permit, pass or authorization for such stock to dispose of the said stock before such date as may be specified in the order, and the owner shall comply with such direction.](2)Any stock intoxicant [denatured spirituous preparation] [These words were inserted by Bombay 22 of 1960, Section 41(a).] hemp or mhowra flowers left undisposed of after the date so specified shall, together with receptacles or packages in which it is contained, be liable to forfeiture to [the State Government] [These words were substituted for the words 'His Majesty' by the Adaptation of Laws, Order 1950.] by the order of the [Director] [This word was substituted for the word 'Commissioner' by Bombay 28 of 1950, Schedule]. On the cancellation or the expiry of the period of any licence, permit, pass or authorization, the [Director] [This word was substituted for the word 'Commissioner' by Bombay 28 of 1950, Schedule] may also direct that any stock of any intoxicant, [denatured spirituous preparation] [These words were inserted by Bombay 22 of 1960, Section 41(a).] hemp or mhowra flowers remaining with the holder of the licence, permit, pass or authorization together with receptacles or packages thereof be forefeited to [the State Government.] [These words were substituted for the words 'His Majesty' by the Adaptation of Laws, Order 1950.](3)If the articles which are forfeited under sub-section (2) are sold, the [Director] [This word was substituted for the word 'Commissioner' by Bombay 28 of 1950, Schedule] may, if he thinks fit, order the whole or any portion of the sale proceeds of such articles to be paid to the owner thereof.(4)[ No direction or order under sub-section (1), (1 -A), (2) or (3) shall be made unless the person likely to be adversely affected by such direction or order is given reasonable opportunity of being heard, and the reasons for the direction given or order made are recorded in writing by the [Director] [This sub-section was inserted by Bombay 22 of 1960, Section 41(b).],[Chapter IV-A] [Chapter IV-A was inserted by Bombay 26 of 1952, Section 27.] Control and Regulation of [Articles Mentioned in Section 24A] [These words figures and letter were substituted for the words 'Medicinal and Toilet preparations' by Bombay 36 of 1954, Section 7.] to Prevent their use as Intoxicating Liquor
