58. Procedure as to perishable property seized under Section 52.
(1)Notwithstanding anything hereinbefore contained(a)the Magistrate may direct the sale of any property seized under Section 52, which is subject to speedy and natural decay, and(b)If, in the opinion of the officer seizing such property, it is not possible to obtain the orders of the Magistrate under clause (a) in time, such officer may sell the property himself, remit the sale-proceeds into the nearest [State Government] [Substituted by Section 4 of Rajasthan Act No. 27 of 1957 (Published in Rajasthan Gazette, Part 4-A Extraordinary dated 13.8.1957).] Treasury and make a report of such seizure, sale and remittance to the Magistrate and thereupon the Magistrate shall take such measure, as may be necessary for the trial of the accused.(2)The Magistrate may deal, with the proceeds of any property hold under clause (a) or clause (b) or sub-Section (1) in the same manner as he might have dealt with the property if it had not been sold.
