- Whenever an offence has been committed which is punishable under this Act, the following things shall be liable to confiscations, namely:-(a)any intoxicant, materials, still, utensil, implement or apparatus in respect of, or by means of which such offence has been committed;(b)any intoxicant lawfully imported, transported, or manufactured and held in possession or sold along with, or in addition to any intoxicant liable to confiscation under clause (a); and(c)any receptacle, package, or covering in which anything liable to confiscation under clause (a) or clause (b), is found, and the other contents, if any, of such receptacle, package or covering and any animal, vehicle, vessel, raft or other conveyance used for carrying the same:Provided that, if anything specified in clause (c) is not the property of the offender, it shall not be confiscated if the owner thereof had no reason to believe that such offence was being or was likely to be committed.
