Section 19(2) in Andhra Pradesh Legal Metrology (Enforcement) Rules, 2011
(2)Any weight or measure or document or thing or goods seized and detained under sections 15 of the Act, which is to be the subject of proceedings in a court shall be produced by the Legal Metrology Officer before the court shall after conclusion of the proceedings, be taken possession of by the Legal Metrology Officer and dealt with in accordance with the orders of the court.Provided that in the absence of the orders of the court, weight or measure or document or thing or goods shall be deal with as the Controller may be special order direct and the material thereof shall be sold and the proceeds credited to the State Government.
