Section 60 in The Himachal Pradesh Excise Act, 2011
60. Confiscation of article in respect of which offence committed.
(1)Whenever an offence punishable under this Act has been committed, -(a)every liquor or excise bottle in respect of which such offence has been committed, together with the contents of such bottle, if any;(b)every still, utensil, implement or apparatus and all materials in respect of or by means of which such offence has been committed;(c)every liquor or excise bottle lawfully imported, transported or manufactured, had in possession or sold alongwith or in addition to, any liquor liable to confiscation under clause (a);(d)every receptacle, package, container and covering in which any liquor, excise bottle, materials, still, utensil, implement or apparatus as aforesaid is or are found together with the other contents, if any, of such receptacle, package, container or covering; and(e)every cart, vessel, raft or other conveyance used in carrying such receptacle, package, container, covering or articles as aforesaid;shall be liable to confiscation.(2)When in the trial of any offence punishable under this Act, the Judicial Magistrate decides that anything specified in clauses (a), (b), (c) or (d) of sub-section (1) is liable to confiscation, he may order confiscation thereof, except the liquor, the vehicle or the conveyance as specified in section 61.(3)When there is reason to believe that an offence under this Act has been committed, but the offender is not known or cannot be found and when any thing liable to confiscation under this Act and not in the possession of any person cannot be satisfactory accounted for, the case shall been acquired into and determined by the Collector concerned, who may order confiscation thereof :Provided that no such order shall be made until the expiration of one month from the date of seizing the thing in question or without hearing the person, if any, claiming any right thereto, and considering the evidence, if any, which he produces in support of his claim :Provided further that if the thing in question is liable to speedy and natural decay or if the Collector concerned is of opinion that the sale of the thing in question would be for the benefit of its owner, he may, at any time, direct it to be sold; and the provisions of this section and section 62 shall, so far as may be, apply to the net proceeds of such sale.
