Section 61 in The Narcotic Drugs And Psychotropic Substances Act, 1985
61. Confiscation of goods used for concealing illicit drugs or substances.—
Any goods used for concealing any narcotic drug, psychotropic substance or controlled substance which is liable to confiscation under this Act shall also be liable to confiscation.Explanation: In this section "goods" does not include conveyance as a means of transport.
