6. Procedure for taking possession of moveable property.
- Where the vested property is a [movable enemy property] [Substituted 'moveable property' by Notification No. G.S.R. 256(E), dated 21.3.2018 (w.e.f. 19.3.2015).], the Custodian may take possession of the property by actual seizure:Provided that where the [movable enemy property] [Substituted 'property' by Notification No. G.S.R. 256(E), dated 21.3.2018 (w.e.f. 19.3.2015).] is subject to speedy or natural decay or the expense of keeping it is likely to be out of proportion to its value, the Custodian may sell it forthwith in the presence of five neutral witnesses and in accordance with the relevant provisions of the Code of Criminal Procedure, 1973 (2 of 1974).
