Section 234(2) in Criminal Rules of Practice and Circular Orders, 1990
(2)In the cease of forgery of currency notes, the disposal of implements such as moulds, dies etc., produced in and confiscated by a Court, is a matter for the decision of the Court which tries the case and when they are ordered by the Court to be delivered to the Police for destruction, the Police shall themselves arrange for their destruction and not send them to the currency offices or Mint for destruction, provided that if the Police consider any particular implements are of special interest and should be preserved, they shall make them over to the Criminal Investigation Department for this purpose.
