Section 10(6) in The M.P. Shops and Establishments Act, 1958
(6)Subject to the provisions of the preceding sub-section, the provisions of [Code of Criminal Procedure, 1898 (No. V of 1898)] [See now the Code of Criminal Procedure, 1973 (2 of 1974).], shall so far as they may be applicable, apply to the disposal of the goods seized under this Section.]
