Section 66(4) in The Dadra and Nagar Haveli Excise Regulation, 2012
(4)Where the Deputy Commissioner after passing an order of confiscation under sub-section (2) is of the opinion that it is expedient in the public interest so to do, he may . order the confiscated property or any part thereof to be sold by public auction or dispose of it otherwise departmentally or the Deputy Commissioner, shall submit a full report of all particulars of confiscation to the Commissioner of Excise within one month of such confiscation.
