Section 230 in Criminal Rules of Practice and Circular Orders, 1990
230. Confiscated Articles:
(1)When the material object is confiscated weapon other than a fire arm or ammunition and is in the opinion of the Sessions Judge of a most unusual character or of special interest in the light of the facts of the case it shall be transferred to the Medical College, Tirupathi in the case of the Sessions Courts of Anantapur, Chittoor, to the Medical College, Kurnool in the case of Sessions Courts of Cuddapah, Kurnool and Nellore, to the Medical College, Guntur in the case of Sessions Courts of Guntur, Krishna and West Godavari and to the Medical College, Visakhapatnam in the case of Sessions Courts of Visakhapatnam, Srikakularn and East Godavari and to Osmania Medical College, Hyderabad in case of Sessions Courts in Telangana area. It shall first be ascertained by a reference to the Medical College concerned whether the article is required by it or not Similar reference should also be made to the Police Museum, at Hyderabad. If the article is required by both the Medical College and the Police Museum, the Former will have priority over the latter. Only when the article is not required by either the Medical College or the Police Museum then it should be destroyed.(2)In the case of art objects and antiquity the Court shall communicate with the Director of Archaeology and Museums and if he desires, send them to him.(3)Gold ornaments shall be sent to Mint Master through a responsible Officer by pre-arrangement
