33K. Confiscation. – Where any person has been convicted under this Chapter, the stock of the [(Note: Subs. by Act 68 of 1982, sec.2, for certain words (w.e.f. 1-2-1983)) Ayurvedic, Siddha or Unani] drug, in respect of which the contravention has been made, shall be liable to confiscation.