Section 19(2) in The Punjab Standards of Weights and Measures (Enforcement) Rules, 1993
(2)Any weight or measure or document or thing seized and detained under section 30 or section 31 of the Act, 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 into possession by the Inspector and shall be 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 shall be dealt with as the Controller may by special order direct and the materials thereof shall be sold and the proceeds credited to the State Government.
