Section 25(3) in The Bombay Drugs (Control) Act, 1959.
(3)Where any article found or seized under this section is liable to speedy and natural decay, or if the Court, Commissioner, Collector, or the officer authorised by the State Government in this behalf, is of opinion that the sale would be for the benefit of the owner, the Court, Commissioner, Collector, or the officer may at any time direct it to be sold, and the provisions of this section shall apply so far as may be to the net proceeds of the sale:Provided that, in the case of anything liable to speedy and natural decay, the Court or officer concerned may order it to be destroyed if in its or his opinion such order is expedient in the circumstances of the case.
