Section 68 in The Dadra and Nagar Haveli Excise Regulation, 2012
68. Confiscated articles to be made over to the Deputy Commissioner. - (1) Subject to the provisions of this Regulation, when any article, animal or thing is duly confiscated either by the order of court or otherwise, such article, animal or thing shall be made over to the Deputy Commissioner for disposal or be disposed of in such manner and on payment of such fees including auction fee, as may be prescribed.
(2)When an order for confiscation of any property has been passed under section 65 and such order has become final in respect of the whole or any portion of such property, such property or portion thereof, as the case may be, shall vest in Administrator free from all encumbrances.
