Section 231 in Criminal Rules of Practice and Circular Orders, 1990
231. Delivery of Case Property to the person entitled:
- When any property ordered to be delivered to a party, notice should be issued to him in Judicial Form No. He should also be informed that if he does not appear on the date specified in the notice, the property will either be destroyed or sold and the sale proceeds credited to Government If the party appears after the sale of the property, the sale proceeds may be paid to him deducting expenses of the sale.
