Section 20(4) in Tripura Weights and Measures (Enforcement) Act, 1967
(4)An Inspector may seize and detain any weight or measure or weighing or measuring instrument regarding which an offence under this Act appears to have been committed or which appears to have been or which might be used in the commission of such an offence, and may also seize and detain any article sold or delivered or cause to be sold or delivered by means of such weight or measure or weighing or measuring instrument together with any documents or records relating thereto.
