(1)In any case in which an offence under Section 16 has been committed, the convicting Magistrate may direct that the power alcohol, petrol, petroleum, denaturant or mixture of petrol or petroleum with power alcohol in respect of which the offence has been committed shall, together with the receptacles in which it is contained, be confiscated.(2)This power may also be exercised by any Court in the exercise of its appellate or revisional jurisdiction.
