254. Attachment and sale by a civil Court of intoxicants.
- Under the provisions of the Civil Procedure Code a civil court has power to attach and sell any stock-in- trade of a judgement debtor for the realisation of his dues. But as the possession of an intoxicant above the prescribed limit is forbidden by law except under a permit from the Collector the sale of all intoxicants under attachment will necessarily require the Collector's intervention. In such cases the civil Court will ordinarily ask the Collector to arrange for the conduct of the sale.
