Section 33K — Confiscation
The Drugs and Cosmetics Act, 1940
1 [33K. Confiscation.-- Where any person has been convicted under this Chapter, the stock of the 2 [Ayurvedic, Siddha or Unani] drug, in respect of which the contravention has been made, shall be liable to confiscation.]Open in Lexace · Ask the AI about this section