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The Chemical Weapons Convention Act, 2000 36. Procedure in making confiscation.- 1. In the trial of offences under this Act, whether the accused is convicted or acquitted or discharged, the court shall decide whether any goods seized under this Act is liable to confiscation and, if it decides t at the goods is so liable, it may order confiscation accordingly. 2. Where any goods seized under this Act appears to be liable to confiscation under section 33 or section 34 or section 35, but the person who committed the offence therewith is not known or cannot be found, the court may inquiry into and decide such l ability, and may order confiscation accordingly: Provided that no order of confiscation of any goods shall be made until the expiry of one month from the date of seizure, or without hearing any person who may claim any right thereto and the evidence, if any, which he produces in respect of his claim. 3. Any person not convicted who claims any right to property which has been confiscated under this section may appeal to the Court of Session against the order of confiscation.    |
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