3[21A. Power of court to order forfeiture of property.-

Any court trying an offence punishable under section 20 or section 21 may, if it thinks fit and in addition to any sentence which it may impose for such offence, direct that any money, goods or other property in respect of which the offence has been committed, shall be forfeited to the Central Government.

Explanation.-For the purposes of this section, property in respect of which an offence has been committed, shall include deposits in a bank where the said property is converted into such deposits.]

1. Ins. by Act 62 of 1960, s. 18 (w.e.f. 28-12-1960).

2. Subs. by s. 18, ibid., for certain words (w.e.f. 28-12-1960).

3. Ins. by s. 19, ibid. (w.e.f. 28-12-1960).