Section 15(9) in The West Bengal Standards Of Weights And Measures (Enforcement) Act, 1958
(9)When any seizure is made under sub-section (3) or under sub-section (6), the Inspector shall bring or cause to be brought to his office the seized weight, measure, weighing instrument, measuring instrument, article, package or container or, if that be not convenient, keep the same in the custody of the person from whom the seizure is made or of any other person considered fit by the Inspector upon such person furnishing a written undertaking for the production thereof at the office of the Inspector.
