60. Order of confiscation and destruction not to interfere with other punishment.
-(1)The order of confiscation under section 58 shall not prevent imposition of any other punishment to which a person is liable under this Act.(2)Notwithstanding anything contained in any other law for the time being in force, the disposal of confiscated goods in the manner, thereby non-production of case property before the trial court, shall not affect the conviction for an offence under this Act:Provided that the samples of the intoxicants and the photographs of the confiscated property may be preserved to meet the evidentiary requirements.
