(1)Where any minor mineral or any other item has been confiscated and criminal prosecution has been launched, such minor minerals may still be auctioned by the Collector keeping adequate evidence, in the form of an inventory drawn by an Executive Magistrate, photographs or video graphs, as a proof, for the use as an exhibit in the criminal prosecution.(2)The Collector shall cause a report to be filed before the concerned Court about the said auction and the said report shall serve the purpose of exhibit and/or evidence for the purposes of prosecution.
