Section 13A(3) in Tamil Nadu Prohibition Act, 1937
(3)any receptacle, package or covering in which anything liable to confiscation under clause (1) or clause (2), is found and the other contents, if any, of such receptacle or package or covering and any animal, cart vessel or other conveyance used for carrying the same:Provided that, if anything specified in clause (3) 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.]
