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State of Andhra Pradesh - Section

Section 229 in Criminal Rules of Practice and Circular Orders, 1990

229. Destruction of Case Property:

(1)Orders for the destruction of case property should be carried out in the presence of the Presiding Officers.
(2)It is not desirable to order destruction of valuable property. It should, if it is not ordered to be delivered to the person entitled to it be confiscated or otherwise disposed of.