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State of Assam - Section

Section 17 in Assam Opium Smoking Act, 1927

17. Confiscation and destruction of opium and things seized.

- On the conviction of any person for an offence under this Act the Court may order that any opium or any instrument or apparatus in respect of, or by means of which such offence has been committed or any receptacle, package or covering in which such opium, instrument, or apparatus was found any other contents of such receptacle, package or covering shall be confiscated or destroyed.