Section 10 in Rajasthan Goods (Control of Production, Supply, Distribution and Trade and Commerce) Act, 2014
10. Appeal.
(1)Any person aggrieved by an order of confiscation under section 8 may, within one month from the date of the communication to him of such order, appeal to the State Government and the State Government shall, after giving an opportunity to the appellant to be heard, pass such order as it may think fit, confirming, modifying or annulling the order appealed against.(2)Where an order under section 8 is modified or annulled by the State Government, or where in a prosecution instituted for the contravention of the order in respect .of which an order of confiscation has been made under section 8, the person concerned is acquitted, and in either case it is not possible for any reason to return the declared goods seized, such person shall, except as provided by sub-section (3) of section 8, he paid the price therefor as if the declared goods, had been sold to the Government with reasonable interest calculated from the day of the seizure of the declared goods and such price shall be determined in accordance with the provisions of sub-section (3), or, as the case may be, sub-section (4), of Section 5.
