Section 58(2) in The Drugs and Cosmetics Rules, 1945
(2)Where any person has been convicted for the manufacture, of any drug deemed to be misbranded under clause (a), clause (b), clause (c), clause (d), clause (f) or clause (g) of section 17 of the Act, or adulterated drug under section 17-B of the Act, or for manufacture for sale, or stocking or exhibiting for sale or distribution of any drug without a valid license as required under clause (c) of section 18 of the Act, any implements or machinery used in such manufacture, sale or distribution and any receptacle, packages, or coverings in which such drug is contained and the animals, vehicles, vessels or other conveyances used in carrying such drug shall also be liable to confiscation.][58-A. Procedure for disposal of confiscated drugs. [Added by G.S.R. 6, dated 2.12.1964 (w.e.f. 2.1.1965).]
