13. [Drug, etc., liable to confiscation] [Substituted 'Things liable to confiscation' by Tamil Nadu Act No. 68 of 1986.].
- In any case in which an offence has been committed [against this Act or the rules made thereunder] [Substituted 'against this Act' by Tamil Nadu Act No. 2 of 1983.], [in relation to drug, the drug] [Substituted 'the liquor, drug' by Tamil Nadu Act No. 68 of 1986.], material, still, utensil, implement, or apparatus in respect or by means of which the offence has been committed shall be liable to confiscation along with the receptacles, packages, coverings, animals, vessels, carts or other vehicles used to hold or carry the same.
