Section 22(2) in The Legal Metrology (General) Rules, 2011
(2)Where the goods seized under sub-section (1) are contained in a package and the package is false or does not conform to the provisions of the Act or any rules made there under and the goods in such package are subject to speedy or natural decay, the Director or any person authorised by him or Controller and other legal Metrology Officers in this behalf, so far as may be, may dispose of the goods in such package in accordance with the provisions of sub-rule (1).
