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State of Odisha - Section

Section 23 in The Orissa Prohibition Act, 1956

23. Things liable to confiscation.

- Whenever any offence punishable under this Act has been committed, the liquor, materials, apparatus, utensil, or implement in respect of which or by means of which such offence has been committed, shall, subject to the provisions of Section 24, be liable to confiscation along with the receptacles, packages, coverings, animals, vessels, carts or other vehicles used to hold or carry the same.