Section 15 in The Land Acquisition (East Punjab) Amendment Act, 1948
15. Liabilities of illicit articles to confiscation.
- On the conviction of any person for any offence under this Act the court may order that any opium or any instrument or appliance 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 appliance has been found and any other contents of such receptacle, package or covering shall be confiscated.
