Section 15(3) in The West Bengal Standards Of Weights And Measures (Enforcement) Act, 1958
(3)An Inspector may seize any weight or measure or weighing instrument or measuring instrument regarding which an offence under this Act appears to have been, or which might be, used in the commission of such an offence, and may also seize any article sold or delivered or caused to be sold or delivered which has been weighed or measured by such weight or measure or weighing instrument or measuring instrument together with any documents or records relating to the transaction.
