- All excisable articles confiscated under the Act shall be dealt with as follows within a reasonable time after they are received from the Magistrate under rule 78-(a)Excisable articles not exceeding Rs. 5/- in value may be destroyed by the Assistant Excise Commissioner:(b)Lawfully manufactured liquor in sealed bottles not exceeding Rs. 50/- in value shall be disposed off in such manner as the [District Excise Officer] [Substituted by GSR 60, dated 18.9.1969, Published in Rajasthan Government Gazette Part IV-C, dated 16.10.1969, [18-9-69].] may direct and such liquor exceeding Rs. 50/- in value shall be disposed off in such manner as the [Excise Commissioner] [Substituted by GSR 60, dated 18.9.1969, Published in Rajasthan Government Gazette Part IV-C, dated 16.10.1969, [18-9-69].] may direct.(c)Bhang [x x x] [Deleted by GSR 158, dated 17.8.1975, Published in Rajasthan Government Gazette Part IV-C, dated 16.9.1975, [17-9-75].] exceeding Rs. 5/- in value shall be deposited in the nearest bonded warehouse, if it is fit for issue, with the sanction of the [District Excise Officer] [Substituted by GSR 60, dated 18.9.1969, Published in Rajasthan Government Gazette Part IV-C, dated 16.10.1969, [18-9-69].] and if unfit, shall be disposed off in such manner as the Excise Commissioner may direct.(d)Disposal of excisable articles in cases not covered by the above sub-rule shall be in such manner as the Excise Commissioner may direct by general or by special order.
