70. Procedure for disposal of goods and vehicles confiscated.
(1)Where an order of confiscation under Section 49 has become final, the authorized officer, shall sell the goods and/or the vehicle confiscated in public auction and the procedure prescribed in sub-rule (10) of rule 67 shall, so far as may be, apply to such sale.(2)The sale under this rule shall be subject to confirmation by the Deputy Commissioner.
