Section 6-C
6-C 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 reasonable interest calculated
from the day of the seizure of [ 44 the essential commodity 44 ]
[ 45 and such price shall be determined -

(i) in the case of foodgrains, edible oilseeds or edible
oils, in accordance with the provisions of sub-section (3-B)
of Sec. 3;

(ii) in the case of sugar, in accordance with the provisions
of sub-section (3-C) of Sec. 3; and

(iii) in the case of any other essential commodity, in
accordance with the provisions of sub-section (3) of Sec.
3 45 ].