(2)Any stock intoxicant, denatured spirituous preparation, hemp or mhowra flowers left undisposed of after the date so specified shall, together with receptacles or packages in which it is contained, be liable to forfeiture to the State Government by the order of the Commissioner . On the cancellation or the expiry of the period of any licence, permit, pass or authorization, the Commissioner may also direct that any stock of any intoxicant, denatured spirituous preparation, hemp or mhowra flowers remaining with the holder of the licence, permit, pass or authorization together with receptacles or packages thereof be forfeited to the State Government.
