Section 518 in The Code of Criminal Procedure, 1989 (1933 A. D.)
518. Order may take form of reference to District or Sub-Divisional Magistrate.
- In lieu of itself passing an order under section 517, the Court may direct the property to be delivered to the District Magistrate or to a Sub-Divisional Magistrate, who shall in such cases deal with it as if it had been seized by the police and the seizure had been reported to him in the manner hereinafter mentioned.
