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State of Uttar Pradesh - Section

Section 81 in The U.P. Narcotic Drugs Rules, 1986

81. Disposal of contraband and other confiscating articles.

- All animals, conveyances, articles or things other than a narcotic drug, confiscated under the Act shall be disposed of by the Collector or the District Excise Officer by public auction.
(2)A sample of every narcotic drug (except Ganja, Charas, Bhang, Poppy straw or prepared Opium) shall be sent to the Chemical Examiner to Government, Agra for analysis. The procedure laid down in pare 282 of the Excise Manual, Volume 1 (1974 edition) shall mutatis mutandis apply in the case of sending samples. On receipt of report from the Chemical Examiner the contraband may be disposed of by the Collector in accordance with the provisions of the Act and the rule.
(3)If the confiscated drug is Ganja, Charas, Bhang, Poppy-straw or prepared opium, it shall be destroyed in the presence of the District Excise Officer under the order of the Collector.