Section 19(2) in The M.P. Standards of Weights and Measures (Enforcement) Rules, 1989
(2)[ Any weight or measure or document or thing or goods seized and detained under Section 30 or 31 of the Act, which is to be subject to proceedings in a Court, shall be produced by the Inspector before the Court shall, after conclusion of the proceedings, be taken possession of by the Inspector and dealt with in accordance with the order of Court :Provided that in the absence of the order of the Court, weight or measure or document or thing or goods shall be dealt with as the Controller may by special order direct.] [[Substituted by M.P. Notification No. F-13-45-99-XXIX-2, dated 17-3-2005. Prior to substitution it was as under:-'(2) Any weight or measure or document or thing seized and detained under Section 30 or 31 of the Act, which is to be the subject of proceedings in a Court shall be produced by the Inspector before the Court shall, after conclusion of the proceedings be taken possession of by the Inspector and dealt with in accordance with the orders of the Court:Provided that in the absence of the orders of the Court, weight or measure or document or thing shall be dealt with as the Controller may by special order direct and the materials thereof shall be sold and the proceeds credited to the Government.']]
