Section 38(4) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(4)If any material object seized is perishable in nature, or difficult to remove, the Supervisory Authority shall make arrangements promptly for sealing, identification and preservation of the material object and also convey it to a facility for analysis or test, if analysis or test be required:Provided that, the refrigerator or other equipment used for preserving such perishable material object may be sealed until such time as arrangements can be made for safe removal of such perishable material object and in such eventuality, mention of keeping the material object seized, on the premises, shall be made in the list of seizure.
