Section 66(5) in The Dadra and Nagar Haveli Excise Regulation, 2012
(5)Any liquor, mahua flowers or molasses and any other property if confiscated in a case compounded under section 63 of the Regulation or in respect of which an offence has been committed and the offender is not known or cannot be found, shall be disposed of in such manner as may be prescribed.
