Section 19(3) in The Smugglers And Foreign Exchange Manipulators (Receipt, Management And Disposal Of Forfeited Property) Rules, 2006
(3)If the property remains unsold even after attempts as provided in sub--rule (1) and sub-rule (2), it shall be disposed of through a negotiated sale upto fifty per cent. below the reserve price to any of the following entities, namely:-(a)Central and State Government.(b)Public Sector Undertakings.(c)Local bodies.
