Section 43(1A) in The Maharashtra Raw Cotton (Procurement, Processing and Marketing) Act, 1971
(1A)[ Any Court trying a contravention of the provisions of section 19 may, without prejudice to any other sentence it may pass, direct that the stocks of cotton in respect of which the Court is satisfied that the said provisions have been contravened, and all packages, coverings or receptacles in which such stocks are found and every animal, vehicle, vessel or other conveyance used in carrying such stocks, shall be fortified to the State Government.] [Sub-section (1A) was inserted by Maharashtra 48 of 1974, Section 24.]
