The Export (Quality Control and Inspection) Act, 1963
10F. Confiscation.
Any
commodity in respect of which--
- a certificate has been obtained
from an agency referred to in sub-section (1) of section 7 fraudulently or by
misrepresentation, or
- any provision of this Act has
been, is being, or is attempted to be, contravened, shall, together with any
package, covering or receptacle in which such commodity is found, be liable to
confiscation and, where such commodity is so mixed with any other goods or
materials that it cannot be readily separated, such other goods or materials
shall also be liable to confiscation:
Provided that where it is established to the satisfaction of the adjudicating
authority that any commodity, which is liable to confiscation under this Act,
belongs to a person other than the person who has, by any act or omission,
rendered it liable to confiscation, and such act or omission was without the
knowledge or connivance of the person to whom it belongs, such commodity shall
not be ordered to be confiscated; but such other action as is authorised by
this Act may be taken against the person who has, by such act or omission,
rendered such commodity liable to confiscation.