68E. [ Bar of jurisdiction in confiscation. [Inserted by Bihar Act No. 3 of 2016, dated 31.3.2016.]
Whenever any liquor, material, still, utensil, implements or apparatus or any receptacle, package, any animal cart, vessel, or other conveyance used in committing any offence, is seized or detained under this Act, no court shall have, notwithstanding anything to the contrary contained in any other law for the time being in force, jurisdiction to make any order with regard to such property.]
