- Whenever an offence has been committed, which is punishable under this Act, the following things shall be liable to confiscation, namely:-(1)any intoxicant, materials, still, utensil, implements, or apparatus in respect of, or by means of, which, such offence has been committed;(2)any intoxicant lawfully imported, transported, or manufactured, had in possession, sold or brought along with, or in addition to, any intoxicant liable to confiscation under clause (1); and(3)any receptacle, package or covering in which anything liable to confiscation under clause (1) or clause (2), is found, and the other contents, if any, of such receptacle, package or covering and any animal, vehicle, vessel, raft or other conveyance used for carrying the same:[xxx] [Proviso omitted by Act No.4 of 1994.]
