(3)Where the authorised officer records a finding under this section to the effect that any money or property or both have been acquired by means of the offence, he shall declare that such money or property or both shall, subject to the provisions of this Act, stand confiscated to the State Government free from all encumbrances:Provided that if the market price of the property confiscated is deposited with the authorised officer, the property shall not be confiscated.
