Section 67(12) in The Police Enhanced Penalties Ordinance, 2005
(12)If the goods seized under sub-section (5) or sub-section (10) are not claimed within a period of 90 days from the date of seizure, or in the case of perishable goods in a lesser period as determined by the authority making the seizure, such goods shall be sold by auction in the prescribed manner and the sale proceeds thereof as reduced by the amount of penalty and security payable under the Act besides other expenses incurred on unloading, handling and auctioning, shall be deposited in the treasury under appropriate head of account. This amount shall be refundable to the owner of such goods on an application made in prescribed form and in prescribed manner within a period not exceeding 90 days from the date of auction. In case no claim of ownership is made within the said period, the amount shall be forfeited to the Government. No interest shall accrue on such amount:Provided that if the goods seized under sub-section (5) or sub- section (10) are handed over to a transport agency on supardnama, the officer Incharge referred to in this section shall transfer the goods with relevant documents for disposal to the appropriate authority having jurisdiction over the area, or any other officer authorized in this behalf by the Commissioner, who shall take cognizance of the cases referred to him and finalize in accordance with the provisions of the Act as soon as he receives documents of seizure from the officer Incharge of notified area.
