Section 497(1) in Bharatiya Nagarik Suraksha Sanhita, 2023
(1)When any property is produced before any Criminal Court or the Magistrate empowered to take cognizance or commit the case for trial during any investigation, inquiry or trial, the Court or the Magistrate may make such order as it thinks fit for the proper custody of such property pending the conclusion of the investigation, inquiry or trial, and, if the property is subject to speedy and natural decay, or if it is otherwise expedient so to do, the Court or the Magistrate may, after recording such evidence as it thinks necessary, order it to be sold or otherwise disposed of.Explanation.-For the purposes of this section, "property" includes-(a) property of any kind or document which is produced before the Court or which is in its custody;(b) any property regarding which an offence appears to have been committed or which appears to have been used for the commission of any offence.
