(1)Whenever an offence punishable under this Act has been committed–(a)every excisable article in respect of which such offence has been committed;(b)every still, utensil, implement or apparatus and all materials by means of which such offence has been committed;(c)every excisable article lawfully imported, transported, manufactured held in possession or sold alongwith or in addition to any excisable article liable to confiscation under Clause (a);(d)every receptacle, package or covering in which any article as aforesaid or any materials, still, utensil, implement or apparalus is or are found together with the other contents (if any) of such receptacle or package, and(e)every animal, cart, vessel raft or other conveyance used in carrying such receptacles or package shall be liable to confiscation [...] [Substituted by Notification No. F. 2(6) Vidhi/2/2000, dated 3.5.2000 (Published in Rajasthan Gazette, Part 4-A, dated 3.5.2000).][..........] [Deleted by Notification No. F. 2(6) Vidhi/2/2000, dated 3.5.2000 (Published in Rajasthan Gazette, Part 4-A, dated 3.5.2000).]
