Section 67(2) in The Dadra and Nagar Haveli Excise Regulation, 2012
(2)Notwithstanding anything contained in any other law for the time being in force the disposal of confiscated goods in the manner, thereby non-production of case property before the trial court, shall not affect the conviction for an offence under this Regulation: Provided that the samples of the liquor and the photograph of the confiscated property may be preserved to meet the evidentiary requirement.
