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State of Rajasthan - Section

Section 79 in The Rajasthan Excise Rules, 1956

79. Disposal of animals and things other than excisable article.

- All animals confiscated under the Act and all things other than excisable articles so confiscated shall be sold by public auction under the orders of the [Excise Commissioner] [Substituted by GSR 60, dated 18.9.1969, Published in Rajasthan Government Gazette Part IV-C, dated 16.10.1969, [18-9-69].], within a reasonable time after they are received under rule 78 from the Magistrate and the proceeds thereof shall be credited to the Government under the head "8 State Excise Penalties".