Section 38 in The U.P. Sheera Niyantran Niyamavali, 1974
38. Manner of disposal of molasses forfeited.
(1)All molasses forfeited under sub-section (1) of Section 11 are liable to forfeiture under the Act but not released by the Controller in favour of accused under Section 16 on payment of value but not accepted by the accused shall be disposed of in accordance with sub-rule (2).(2)All forfeited molasses of weight of one hundred quintals or less shall be sold by public auction by an order of the Collector. In case forfeited molasses exceed the above weight the Collector will make a reference to the Controller and molasses will be disposed of under his orders in a manner so as to secure its utilization to the best advantage.
