Section 13 in The Narcotic Drugs and Psychotropic Substances (Madhya Pradesh) Rules, 1985
13. All articles or things confiscated to be delivered to the District Excise Officer.
(1)All articles or things confiscated under the Act shall be delivered to the District Excise Officer of the District in which the order of confiscation is passed.(2)Disposal of opium. - If the thing confiscated be opium, it shall be disposed of in such manner as the Excise Commissioner or any officer authorised by him in this behalf, may from time to time direct.(3)Disposal of oilier articles and things. - All other articles and things confiscated shall be destroyed or sold by public auction and the sale proceeds credited to Government.
