79. Confiscation of medical devices, implements, machinery, etc.
(1)Where any person has been convicted for contravening any provisions of the Act or any these rules, the stock of medical device in respect of which the contravention has been made, shall be liable to confiscation.(2)Where any person has been convicted for manufacturing any medical device which is misbranded, adulterated or spurious for sale, stocking or exhibiting for sale or distribution without a valid licence, any implements or machinery used in such manufacture, sale or distribution and any receptacle, package or covering in which such medical device is contained and the animals, vehicles, vessels or other conveyances used in carrying such medical device shall be liable to confiscation.
