Section 5(2) in The U.P. Intoxicating Liquor Objectionable Advertisements Act 1976
(2)Where any officer seizes any property under sub-section (1) such seizure shall be reported to a Magistrate forthwith, and the provisions of chapter XXXIV of tile Code of Criminal Procedure, 1973, shall apply to the custody and disposal thereof as they apply to property referred to therein.
