Section 281(e) in Rules under the United Provinces Excise Act, 1910
(e)All articles recovered in the course of a search should be entered in the search list prepared on the spot under Section 103, Criminal Procedure Code. This list shall ordinarily be in Form D-19-A, but when a printed form is not available a list containing all the necessary particulars should be prepared in manuscript. All intoxicants so recovered must at once be carefully packed labelled (in Form D-19-B) and sealed, in the presence of the search-witnesses who should, if literate, sign the labels affixed to each article. The seals should be shown to them and their signatures secured on the endorsement at the foot of search-list, and during trial of the case they should be called upon to prove their signatures.
