Section 24 in The Bombay Drugs (Control) Act, 1959.
24. Things liable to confiscation.
Whenever any offence punishable under this Act has been committed,—(a)any notified drug in respect of which the offence has been committed,(b)any notified drug lawfully transported or in the possession of the offender along with, or in addition to, the notified drug in respect of which the offence has been committed,(c)the receptacles, packages and coverings in which any notified drug referred to in clause (a) or clause (b), is found and the other contents, if any, of such receptacles, packages and covering and the animals, carts, vessels or other conveyance used in carrying any such notified drug, shall be liable to confiscation.
