Section 24(3) in The Standards of Weights and Measures (General) Rules, 1987
(3)Where the goods seized under sub-rule (1) are not subject to speedy or natural decay, the Director or any person authorised by him in this behalf may retain the package for the purpose of prosecution under this Act after giving the trader or his agent or the other person (who has committed the offence) a notice of such seizure.
