(1)Notwithstanding anything hereinbefore contained-(a)the [Magistrate] may direct the sale of any property seized under section 41 which is subject to speedy and natural decay; and(b)if, in the opinion of the officer seizing such property, it is not possible to obtain the orders of the [Magistrate] [Now, Judicial Magistrate.] under clause (a) in time, such officer may sell the property himself, remit the sale proceeds into the nearest Government treasury, and make a report of such seizure, sale and remittance to the Magistrate and, thereupon, the [Magistrate] [Now, Judicial Magistrate.] shall take such measures, as may be necessary for the trial of the accused.
