134. Action when order of confiscation of goods and its sale is reversed in appeal.
- If an order of confiscation and sale of liquor, animal or vehicle be reversed on appeal, such liquor, animal or vehicle or the sale proceeds thereof, if sold and the balance of the amount, if any, deposited for feeding upkeep or safe custody thereof after deduction of the expenditure, if any, incurred in its maintenance shall be returned along with interest at the rate of six per cent. per annum, to the owner thereof, or his duly authorised agent, if claimed within two months from such order.
