Section 8(2) in Rajasthan Goods (Control of Production, Supply, Distribution and Trade and Commerce) Act, 2014
(2)Where the Collector, on receiving a report of seizure or on inspection of any declared goods under sub-section (1), is of the opinion that the declared goods is subject to speedy and natural decay or it is otherwise expedient in the public interest so to do, or where the owner of the goods requests so , he may,-(i)order the same to be sold at the controlled price, if any, fixed for such declared goods under this Act or under any other law for the time being in force; or(ii)where no such price is fixed order the same to be sold by public auction.
