Section 5 in Handlooms (Reservation of Articles For Production) Rules, 1986
5. Disposal of forfeited articles.
- The articles or class of articles forfeited to the Central Government under section 10 of the Act shall be sold only through the following channels of sales, namely :-(a)co-operative outlets;(b)fair price shops affiliated to National Co-operative Consumers' Federation;(c)fair price shops opened by the Central Government or State Government or Handicrafts and Handloom Corporation or Apex Emporia :[provided that the authorized officer shall hold a meeting of the Evaluation Committee comprising of representatives of the aforesaid agencies for evaluation and disposal of the forfeited goods through them :provided further that.] [Substituted "Provided that" by Notification No. G.S.R. 340(E), dated 18.4.2000 (w.e.f. 10.3.1986)] the powerlooms forfeited to the Central Government may be transferred or handed over to power loom service centres set up by the Central Government or the State Government on depreciated cost to be determined by the Central Government from time to time.[Substituted "The authorised officer, after search and seizure, shall also report the matter to the officer in charge of the local police station having jurisdiction td investigate the case" by Notification No. G.S.R. 340(E), dated 18.4.2000 (w.e.f. 10.3.1986)]
