Section 6-E
[ 46 6-E BAR OF JURISDICTION IN CERTAIN CASES.

Whenever any essential commodity is seized in pursuance of
an order made under Sec. 3 in relation thereto, or any
package, covering or receptacle in which such essential
commodity is found, or any animal, vehicle, vessel or other
conveyance used in carrying such essential commodity is
seized pending confiscation under Sec. 6-A, the Collector,
or, as the case may be, the State Government concerned under
section 6C shall have. and, notwithstanding anything to the
contrary contained in any other law for the time being in
force, any Court, Tribunal or other authority shall not
have, jurisdiction to make orders with regard to the
possession, delivery, disposal, release or distribution of
such essential commodity, package, covering, receptacle,
animal, vehicle, vessel or other conveyance. 46 ]