(2)Any stock intoxicant [denatured spirituous preparation] [These words were inserted by Bombay 22 of 1960, Section 41(a).] hemp or mhowra flowers left undisposed of after the date so specified shall, together with receptacles or packages in which it is contained, be liable to forfeiture to [the State Government] [These words were substituted for the words 'His Majesty' by the Adaptation of Laws, Order 1950.] by the order of the [Director] [This word was substituted for the word 'Commissioner' by Bombay 28 of 1950, Schedule]. On the cancellation or the expiry of the period of any licence, permit, pass or authorization, the [Director] [This word was substituted for the word 'Commissioner' by Bombay 28 of 1950, Schedule] may also direct that any stock of any intoxicant, [denatured spirituous preparation] [These words were inserted by Bombay 22 of 1960, Section 41(a).] hemp or mhowra flowers remaining with the holder of the licence, permit, pass or authorization together with receptacles or packages thereof be forefeited to [the State Government.] [These words were substituted for the words 'His Majesty' by the Adaptation of Laws, Order 1950.]
