Section 60(1) in The Himachal Pradesh Excise Act, 2011
(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.
