Section 14 in The Orissa Marine Fishing Regulation Rules, 1983
14. Disposal of seized fish.
(1)The Adjudicating Officer, on receipt of any report from the Authorised Officer relating to seized fish, if not disposed of, shall direct the Authorised Officer to sell the seized fish on public auction.(2)The sale-proceeds of seized fish shall be kept in the safe custody of the Adjudicating Officer in shape of cash till finalisation of the case.
