Section 516A in The Code of Criminal Procedure, 1989 (1933 A. D.)
516A. Order for custody and disposal of property pending trial in certain cases.
- When any property regarding which any offence appears to have been committed, or which appears to have been used for the commission of any offence, is produced before any Criminal Court during any inquiry or trial, the Court may make such order as it thinks fit for the proper custody of such property pending the conclusion of the inquiry or trial and, if the property is subject to speedy or natural decay [or if it is otherwise expedient so to do, the Court] [Inserted by Act XLII of 1956.], may, after recording such evidence as it thinks necessary, order it to be sold or otherwise disposed of.
