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Essential Commodities Act, 1955 6C. Appeal. (1) Any person aggrieved by an order of confiscation under Sec. 6-A may, within one month from the date of the communication to him of such order, appeal to [ 41 the State Government concerned and the State Government 41 ] 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 Sec. 6-A is modified or annulled by [ 40 the State Government 40 ], or where in a prosecution instituted for the contravention of the order in respect of which an order of confiscation has been made under Sec. 6-A, the person concerned is acquitted, and in either case it is not possible for any reason to [ 41 return the essential commodity seized 41 ], [ 42 such person shall, except as provided by sub-section (3) of Sec. 6-A, be paid 42 ] the price therefor [ 43 as if the essential commodity. 43 ] had been sold to the Government with reasona    |
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