Section 20 — Levy of fines, adjudication, and sale of confiscations.
The Tobacco Duty (Town of Bombay) Act, 1857
All confiscations and fines under this Act may be adjudicate and levied by any Magistrate of Police for the Town of Bombay. Goods adjudged liable to confiscation shall be sold under warrant of the Magistrate.Open in Lexace · Ask the AI about this section
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