Section 29(1) in The U.P. Sheera Niyantran Niyamavali, 1974
(1)Whenever, samples are taken by any officer authorised by the Controller in this behalf, he shall leave a sample in duplicate sealed with his seal with the occupier of the sugar factory or the licence-holder of the distillery concerned and they shall be responsible for the safe custody of the same till such time it is ordered to be destroyed by the said officer.
