Section 32A(8) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963
(8)The books of accounts, documents, articles, registers or things or vehicle so seized shall not be retained by the authorized officer for a period exceeding ninety days from the date of seizure:Provided that, in computing such period, any period, during which any proceeding under this Act is stayed by an order or injunction of any Court, shall be excluded:Provided further that, if any articles or things so seized are of perishable nature, they shall not be retained by the authorized officer for more than twelve hours from the time of seizure.
