Section 10B in The Essential Commodities Act, 1955
10B. Power of court to publish name, place of business, etc., of companies convicted under the Act.—
(1)Where any company is convicted under this Act, it shall be competent for the court convicting the company to cause the name and place of business of the company, nature of the contravention, the fact that the company has been so convicted and such other particulars as the court may consider to be appropriate in the circumstances of the case, to be published at the expense of the company in such newspapers or in such other manner as the court may direct.(2)No publication under sub-section (1) shall be made until the period for preferring an appeal against the orders of the court has expired without any appeal having been preferred, or such an appeal, having been preferred, has been disposed of.(3)The expenses of any publication under sub-section (1) shall be recoverable from the company as if it were a fine imposed by the court.Explanation.—For the purposes of this section, “company” has the meaning assigned to it in clause (a) of the Explanation of section 10.
