82. Sale or disposal to be deferred pending an appeal.
- The sale or other disposal of an excisable article, animal or any other substance confiscated under the Act shall be deferred till the period of appeal against the order of confiscation has expired, or, if an appeal has been made to the knowledge of the officer concerned against such order, then until the appeal is disposed of:Provided that a perishable article or an animal in respect of which no proper arrangement can be made for custody may be disposed off immediately and the sale proceed may be credited in the Government treasury as deposits till the period of appeal expires, or until the appeal is disposed off, as the case may be.
