13A. [ Liquor, etc., liable to confiscation. [Inserted by Tamil Nadu Act No. 68 of 1986.]
- whenever an offence in relation to liquor has been committed, which is punishable under this Act or the rules made thereunder, the following things shall be liable to confiscation, namely: -(1)any liquor, material, still, utensil, implement, apparatus in respect or by means, of which such offence has been committed;(2)any liquor lawfully imported, exported, transported, manufactured, held in possession or sold along with, or in addition to any liquor liable to confiscation under this section;(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 or package or covering and any animal, cart vessel or other conveyance used for carrying the same:Provided that, if anything specified in clause (3) is not the property of the offender, it shall not be confiscated if the owner thereof had no reason to believe that such offence was being or was likely to be committed.]
