Section 13D in The Andhra Pradesh Prohibition Act, 1995
13D. Order of confiscation not to interfere with other punishments
The order of confiscation under sub-section (2) of Section 13 or Section 13B shall not prevent from initiation of criminal proceedings against the accused under this Act. The result of criminal proceedings either acquittal or conviction or otherwise under the provisions of this Act, will have no bearing on the order of confiscation passed under this Act.
