Section 5(1) in Telangana Intoxicating Liquors (Prohibition of Advertisements) Act, 1978
(1)In any case in which an offence has been committed against any provisions of this Act, the materials, implements or apparatus in respect or by means of which the offence has been committed shall be liable to confiscation along with the receptacles, packages or coverings and animals, vessels, vehicles, carts or other conveyances used to hold or carry the same:Provided that if anything is not the property of the offender it shall not be confiscated, if the owner thereof had no reason to believe that such offence was being or was likely to be committed.
