Section 25(1) in The Bombay Drugs (Control) Act, 1959.
(1)Where during the trial of a case for an offence under this Act, the I Court decides that anything is liable to confiscation under section 24, the Court may, after hearing the person, if any, claiming any right thereto and the evidence, if any, which he produces in support of his claim, order confiscation or in the case of any article other than a notified drug give the owner an option to pay such fine as the Court deems fit in lieu of confiscation:Provided that, no animal, cart, vessel, vehicle or other conveyance shall be confiscated if the owner thereof satisfies the Court that he had exercised due care in preventing the commission of the offence.
