Section 23A in Telangana Sugarcane (Regulation of Supply and Purchase) Act, 1961
23A. [ Confiscation of vehicles and weigh bridges. [Section 23-A along with the marginal heading inserted by Act No.25 of 1976.]
- Where in any case tried by the Court, the Magistrate decides that the vehicle or weigh bridge is liable to confiscation, he shall order confiscation of such vehicle or weigh bridge:Provided that if the vehicle or weigh bridge is not the property of the offender, it shall not be confiscated if the owner thereof had no reason to believe that such offence was being or was likely to be committed.]
