Section 67 in The Dadra and Nagar Haveli Excise Regulation, 2012
67. Order of any confiscation and destruction not to interfere with other punishment. - (1) The order of any confiscation under section 65 shall not prevent imposition of any other punishment to which the person affected thereby is liable under this Regulation.
(2)Notwithstanding anything contained in any other law for the time being in force the disposal of confiscated goods in the manner, thereby non-production of case property before the trial court, shall not affect the conviction for an offence under this Regulation: Provided that the samples of the liquor and the photograph of the confiscated property may be preserved to meet the evidentiary requirement.
