- When an offence has been committed against this Act, the liquor, [tari] [See now S.O. No. 187 dated 1.4.1991.] talras, intoxicating drug, materials, stills, utensils, implement, or apparatus in respect of or by means of which the offence was committed shall be liable to confiscation alongwith the receptacles, packages, covering, animals, vessels, carts or other vehicles used to hold or carry the same:Provided that no animal, vessel, cart or other vehicle as aforesaid shall be liable to confiscation unless the owner thereof is proved to have been implicated in the commission of the offence.
