Section 22 in The Rajasthan Weights and Measures (Enforcement) Rules, 1959
22. Seizure, detention and disposal of unauthorised weights measures and instruments.
(1)(i)Weights and measures, beam scales spring balances counter machines and steel yards shall be liable to be seized and detained if:-(a)they are not of the denominations specified in Schedules V and VI,(b)they are false or defective,(c)fraud is committed in using them,(d)they are unstamped,(e)the stamp on them is forged or transferred.(ii)Weighing and measuring instruments other than those specified in clause (i) shall be liable to seizure and detention in cases (b), (c) and (e) of the clause.(2)Any weight or measure or weighing or measuring instrument or any other articles seized and detained under this rule or in pursuance of Section 17, which are not to be the subject of proceedings in a Court, shall, after expiry of one month after its seizure, to be dealt with as the Superintendent may by general or special order direct, and the materials thereof shall be sold and the proceeds credited to the Government.(3)Any weight or measure or weighing or measuring instrument seized and detained under this rule, which is to be the subject of proceedings in a court, shall be produced by the Inspector before the court and shall, after conclusion of the proceedings, be taken possession of by the Inspector and dealt with in accordance with the instructions issued by the Superintendent in this behalf.
