14. [ Police to take charge of article seized. [Substituted with marginal heading by Act No.35 of 1995.]
- All officers in charge of police stations shall take charge of and keep in safe custody under seal all articles seized under this Act along with samples which shall also be sealed with the seal of the officer in charge of the police station. The seized property including vehicles involved shall be produced before the Deputy Commissioner of Prohibition and Excise having jurisdiction, to take action in accordance with the procedure specified in section 13.][Chapter-IV [Chapter IV consisting of sections 15 and 16 substituted by Act No. 5 of 1997, consisting of section 15.] Regulation of Manufacture, Trade etc. of Liquor
