Section 25(2) in The Bombay Drugs (Control) Act, 1959.
(2)Where an offence under this Act has been committed, and the offender is not known or cannot be found, or where anything liable to confiscation under this Act is found or seized, the 1[Commissioner], Collector or any other officer authorised by the State Government in this behalf may make an inquiry and, if after such inquiry is satisfied that an offence has been committed, may order the thing found or seized to be confiscated:Provided that, no such order shall be made before the expiry of one month from the date of finding or seizure, or without hearing the person, if any, claiming any right thereto and the evidence, if any, which he produces in support of his claim.
