205. Permit for possession of confiscated article in excess of limit of retail sales.
- When the highest bidder for any confiscated article sold under Rule 202 or 203 is not a licensed vendor of such article and the quantity thereof is more than the quantity fixed as the limit of a retail sale under Section 5 of the Act, the Collector or Sub-divisional Officer, as the case may be, may, in his discretion, grant lo such person a permit under Section 19 of the Act to possess but not to sell the article, or may refuse to accept the bid and may accept another bid or may order the article to be destroyed.
