Section 5(2) in The Bengal Eastern Frontiers, Regulation 1873
(2)[ If the Magistrate has reason to believe that any article which is found in possession of a person convicted under this Regulation would have been liable to confiscation under sub-section (1) has been acquired or wholly or partly written, made or taken by such person beyond "The Inner Line" the Magistrate after giving the person in whose possession the article is found an opportunity to show cause why an order under this sub-section should not be passed in respect of the article may, unless it is proved the article was not acquired, written, made or taken as aforesaid, order that such article be confiscated to Government] [ Inserted by Regulation 5 of 1925, section 4(2).].
