Section 10 in The East Punjab Molasses (Control) Act, 1948
10. [ Procedure for seizure.] [Substituted vide Punjab Act 23 of 1973.]
(1)A report about the molasses or other Procedure after seized under section 9 shall, as soon as Taxation Officer in charge of the district who may, after making such enquiry as he may consider necessary, give such directions for their temporary custody as he thinks fit.(2)A report about the enquiry held under sub-section (1) shall be sent to the Controller who shall take action thereon in accordance with the provisions of section 6.(3)Where the stock of molasses along with the packages, coverings or receptacles is not forfeited under section 6, the same shall be returned to the person from whom it was seized.
