Section 39 in The Maharashtra Habitual Offenders Rules, 1960
39.
The Superintendent or any member of the staff of the settlement authorised in this behalf by the Director of Social Welfare may attach any intoxicant found with any settler without a permit under clause (d) of rule 35 or any betting money or instrument of gaming used for the purpose of gambling. After attachment, an inquiry shall be held by the Superintendent as to the possession of the articles attached. Where the articles attached consist of an intoxicant or do not exceed in value Rs. 10 the Superintendent shall, after the inquiry either return the articles to the person appearing to be entitled thereto or order them to be sold and the sale proceeds given to such person or in the case of intoxicants and instruments of gaming order them to be destroyed. In other cases, the Superintendent shall, after the inquiry, forward the articles to the Director of Social Welfare who may dispose of them in a similar manner.
