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Union of India - Section

Section 455 in The Code of Criminal Procedure, 1973

455. Destruction of libellous and other matter.

(1)On a conviction under Section 292, Section 293, Section 501 or Section 502 of the Indian Penal Code (45 of 1860), the Court may order the destruction of all the copies of the thing in respect of which the conviction was had, and which are in the custody of the Court or remain in the possession or power of the person convicted.
(2)The Court may, in like manner, on a conviction under section 272, section 273, section 274 or section 275 of the Indian Penal Code (45 of 1860) order the food, drink, drug or medical preparation in respect of which the conviction was had, to be destroyed.
TAMIL NADU.- In sub-section 1 of Section 455, after the words, and figures "Section 292" insert the words, figures and letter "Section 292-A". [Tamil Nadu Act No. 13 of 1982 Section 3, w.e.f. 21.9.1981]