Section 66(2) in The Andaman and Nicobar Islands Excise Regulation, 2012
(2)Notwithstanding anything contained in any other law for the time being in force, interfere with the non-production of confiscated property before the trial court due to disposal of such other property, shall not affect the conviction for an offence under this Regulation:-Provided that the samples of liquor and the photographs of the confiscated property may be preserved to meet the evidentiary requirements.
