- The goods, vehicle or animal, confiscated by the Deputy Commissioner, may be disposed of by him in the following manner. -(1)Indian Liquor and Foreign Liquor, if it is in sealed bottles the contents of which may reasonably be believed not to have been tampered with, after getting the clearance from the Chemical Examiner, shall be disposed of through L-6 Licensees or in any other manner, deemed fit by the Excise Commissioner, at a price fixed by him.(2)Country Liquor, liquor not fit for human consumption, rectified spirit, denatured spirit, intoxicating drugs, medicinal and toilet preparations containing alcohol, perfumed spirit and alcoholic essences, stills, implements and apparatus for the manufacture of liquor and intoxicating drugs, shall be destroyed.(3)Vehicles and animals shall be put to auction and sold to the highest bidder with in a period of one month or such extended period as deemed fit by the Excise Commissioner.(4)A notice may also be issued to the owner of liquor, animal or vehicle to attend the auction, in case he so desires:Provided that if delay occurs in disposal of carrier vehicle at the instance of the owner of the vehicle, a parking fee at the rate of rupees one hundred per day shall be charged from the owner of the vehicle as the case may be.
