Section 22(2) in The Maharashtra Public Conveyance Act, 1920
(2)[ If any person commits an offence under clause (a) of sub-section (1) any Court trying such offence may direct that the conveyance in respect of which the Court is satisfied that the offence has been committed shall be forfeited to [Government] [This sub-section was inserted by Bombay 37 of 1949, Section 2.]].
