(3)Articles that are not likely to be useful later for any lawful purpose and subject to speedy decay shall be disposed of by auction under the orders of the District Police Chief and such proceeds thereof shall be deposited in the Criminal Justice Miscellaneous Expenses Fund.(4.)(a)When any article seized by the Police or under the control of the Court is ordered by any Court to be kept by the Police, the Police Officer with whom the custody of the article is entrusted may if suitable place is not available under his control for the safe custody of such article, shall report that matter before the court.(b)If such a situation is noticed, the court may permit such police officer to locate a suitable place for the storage of such articles and to keep that article there.(c)The expenses incurred in connection with the safe custody and storage shall completely be met by the Government directly or from the Criminal Justice Miscellaneous Expenses Fund.
