Section 3(3) in The State Newspapers (Incitements to Offence) Act, Samvat 1971
(3)In case of emergency or in case where the purposes of the application might be defeated by delay, the Magistrate may, on or after the making of a conditional order under sub-section (1) make a further order ex parte for the attachment of the printing press or other property referred to in the conditional order.
