Section 19(3) in The U.P. Dookan Aur Vanijya Adhishthan Niyamavali, 1963
(3)Before seizing any register, record or document the Inspector shall record in writing his reasons for such seizure and shall as soon as may be after the seizure grant a receipt for the same and shall retain the same only for so long as may be necessary for examination thereof or for prosecution.
