(2)When, in any other case in which anything has been seized under this Act, an investigating officer proceeds under sub- section (2) of Section 33 or the Collector, upon an investigation made, whether by the Collector or other officer under Section 37 is of opinion that the thing seized is not liable to confiscation under Section 69, such investigating officer or the Collector, as the case may be, shall order the delivery of such thing to the person from whose possession it was taken.
