25.1 Anything confiscated under the provisions of the Punjab Opium Smoking Act, 1923, shall be delivered to the Collector of the District in which the order of confiscation was passed.
25.2 If the thing confiscated be not opium, as defined in the Act, it shall be destroyed under the orders of the Collector.
25.3 If the thing confiscated be not opium as defined in the Act, it shall be sold and the proceeds credited to Government in the Government Treasury, provided that, if the thing be of a value estimated to be less than one rupee, it shall be destroyed under the order of the Collector.
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