Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com DELHI 2(INTOXICANTS) CONFISCATION ORDERS CONTENTS 1. ORDER 2. ORDER 3. ORDER 4. ORDER 5. ORDER DELHI 2(INTOXICANTS) CONFISCATION ORDERS DELHI 2(INTOXICANTS) CONFISCATION ORDERS 1. ORDER :- Subject to any orders that may be passed under section 517 of the Criminal Procedure Code (V of 1898), every article the confiscation of which has been ordered by a Court under section 78(2) of the Excise Act (1 of 1914), shall be made over to the Collector 2. ORDER :- All articles made over to the Collector under Rule 1 or confiscated by him under section 79 of the Punjab Excise Act, (1 of 1914) shall be disposed of in accordance with the following rules 3. ORDER :- All confiscated liquor and hemp drugs shall be disposed of in the following manner: (i) All liquor of illicit origin and licit liquor not contained in sealed bottles and hemp drugs, declared unfit for human consumption by the Chemical Examiner to the Government of Punjab or by any other Chemical Examiner, authorised by the 4Lt. Governor or the Excise Commissioner in this behalf shall be destroyed under the orders of the Collector in the presence of the District Excise Officer . (ii) Liquor lawfully manufactured and contained in approved sealed bottles shall be sold by auction or tender to the local licensed vendors under the orders of the Collector. The quantity of liquor sold shall be entered in the sale register of the licensee purchasing the liquor and the amount realised shall be credited into the Government Treasury. In case of the country spirit sale price shall not be less than the issue price from the bonded warehouse. Other liquor shall not be disposed of at a price lower than that charged by whoesale vendors . (iii) Hemp drugs (bhang) declared fit for human consumption by the Chemical Examiner to Government of Punjab or by any other Chemical Examiner, authorised by the 4Lt. Governor or the Excise Commissioner in this behalf, shall also be disposed of in the manner prescribed for the disposal of licit bottled liquor. The price to be charged for the drug shall not be less than the wholesale price fixed for the drug . (iv) If the Collector is unable to dispose of bottled liquor, or hemp drug declared fit for human consumption, he shall (a) if the value of the confiscated articles does not exceed Rs. 10, order its destruction; and (b) if the value of the confiscated article exceeds Rs. 10, submit a report to the Excise Commissioner for orders as to its disposal 4. ORDER :- All other things made over to the Collector under rule 1 of these rules or confiscated by him under section 79 of the Excise Act (1 of 1914), shall be sold or otherwise disposed of in such manner, as he may direct 5. ORDER :- Sale proceed of all articles sold under rules 13 and 4 of these rules shall be credited to the Excise Deptt. under the head "other items" subordinate to 2VIII "State Excise"