Section 32(ii) in Tamil Nadu Prohibition Act, 1937
(ii)destroy or cause to be destroyed the illicit arrack ; and send the pots or other receptacles in which the illicit arrack was kept together With the samples taken and a certificate from the Officer in whose presence the samples were taken and the illicit arrack was destroyed, as to the total quantity of illicit arrack seized, toe total quantity taken as sample and the total quantity destroyed, to the Magistrate having jurisdiction to inquire into the case.
