Section 283 in Rules under the United Provinces Excise Act, 1910
283.
(1)All articles recovered in searches, with the exception of the article mentioned in clause (2) infra should be deposited for safe custody in the nearest police station in accordance with the provisions of Section 58 of the Excise Act.(2)Where cocaine and allied drugs in any quantity whatsoever and other contraband intoxicants (including opium) worth Rs. 150 or more have been seized, they should on no account be deposited in the malkhana along with ordinary exhibits. In such case the directions given in paragraphs 281 and 282 should be very carefully followed and the sealed packet containing the contraband should be proiduced with the least possible delay before the Excise Magistrate, who should, after taking samples and re-sealing with his own seal, send the articles to the Treasury Officer for safe custody in the strong room of the treasury. The sealing of the packets or parcels of the contraband, intended for despatch to the Chemical Examiner, Uttar Pradesh should also be done in the presence of the Magistrate and certified by him.II-Procedure in certain special cases
