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Union of India - Section

Section 9 in The Excise (Spirits) Act, 1863

9. Confiscation in cases of conviction under section 3 or 4. - In every case of conviction under section 3 or section 4 of this Act the liquor of spirits with the cask or vessel containing the same, and the cart, boat and animal or animals employed in carrying such liquor or spirit, shall be liable to confiscation.