Section 24(c) in The Bombay Drugs (Control) Act, 1959.
(c)the receptacles, packages and coverings in which any notified drug referred to in clause (a) or clause (b), is found and the other contents, if any, of such receptacles, packages and covering and the animals, carts, vessels or other conveyance used in carrying any such notified drug, shall be liable to confiscation.
