Section 5(2) in The East Punjab Molasses (Control) Act, 1948
(2)In addition to the penalty specified in sub-section (1), the Controller may direct that any stock of molasses in respect of which the Controller is satisfied that the contravention has taken place, shall be [along with packages, coverings or receptacles in which such molases may be found] [words inserted vide Punjab Act 23 of 1973.] forfeited to the Government in whole or in part.
