Section 15(8) in The West Bengal Standards Of Weights And Measures (Enforcement) Act, 1958
(8)The seizure shall be made by the Inspector in the presence of such witnesses and a seizure list, containing the name and address of the person from whom, the seizure is made, the date of the seizure, a short description of the weight, measure, weighing instrument, measuring instrument, article, package or container seized, his own signature, the signature of the person from whom seized, if available, and the signatures of the witnesses, shall be prepared in quadruplicate by the Inspector who shall thereafter seal the weight, measure, weighing instrument, measuring instrument, article, package or container seized with his seal in the presence of the witnesses and shall affix thereto a copy of the seizure list.
