Section 455(1) in The Code of Criminal Procedure, 1973
(1)On a conviction under Section 292, Section 293, Section 501 or Section 502 of the Indian Penal Code (45 of 1860), the Court may order the destruction of all the copies of the thing in respect of which the conviction was had, and which are in the custody of the Court or remain in the possession or power of the person convicted.
