Section 19(3) in The West Bengal Maintenance Of Public Order Act, 1972
(3)Anything seized under sub-section (1) shall be conveyed and any commodity, article or thing (including any vessel, vehicle, aircraft or animal) seized under sub-section (2) shall be reported, without delay before a Magistrate who may give such directions as to the temporary custody thereof as he may think fit, so, however, that where no prosecution in respect thereof is instituted within a period, in his opinion, reasonable, the Magistrate may, subject to the provision of any other law for the time being in force, give such orders as to the final disposal thereof as he deems expedient.
