(3)[ Foreign liquor or pachwai, confiscated but when found fit for human consumption by the Superintendent shall be sold by an auction by him to the highest bidder subject, as may be necessary to a reserved fees specified in Sub-rule (4) and if there is no bid in the auction the said intoxicant shall be destroyed in his presence. If the quantity so sold exceeds the limit of a retail sale it shall be sold only to the highest bidder possessing a licence for its retail sale in Orissa. Any tari confiscated shall also be destroyed.] [Re-numbered vide Orissa Gazette Notification No. 2101/30.3.1968.]
