14A. [ Owner of animal, vessel, cart or other vehicle deemed to be guilty in certain cases. [Inserted by Tamil Nadu Act No. 9 of 1979.]
- Where any animal, vessel, cart or other vehicle is used in the commission of any offence under this Act and is liable to confiscation, the owner thereof shall be deemed to be guilty of such offence and such owner shall be liable to be proceeded against and punished accordingly unless he satsifies the court that he had exercised due care in the prevention of the commission of such an offence.]
