Section 12(2) in The Maharashtra Tribal Economic Condition (Improvement) Act, 1976
(2)If any person, in contravention of the provisions of section 5, whether knowingly, intentionally or otherwise, markets any specified produce in any specified Tribal area or transports or attempts to transport any specified produce from any Tribal area to any place outside such area or vice versa-(a)he shall, on conviction, be punished-(i)for the first offence, with imprisonment for a term which may extend to one year or with fine which may extend to two thousand rupees or with both;(ii)for the second or subsequent offence, with imprisonment for a term which may extend to two years or with fine which may extend to five thousand rupees or with both;(b)any property in respect of which the provisions of section 5 have been contravened or such part thereof as the Court may deem fit, including any packages, coverings or receptacles in which the property is found and any animal, vehicle, vessel or other conveyance used in carrying the property shall be forfeited to the State Government.Provided that, if the Court is of the opinion that it is not necessary to direct forfeiture in respect of the whole, or as the case may be, any part of the property or any packages, coverings or receptacles or any animal, vehicle, vessel or other conveyance, it may, for reasons to be recorded, refrain from doing so.
