Section 36(1) in The U.P. Sheera Niyantran Niyamavali, 1974
(1)The officer making seizure under the Act or these rules shall take two samples of the molasses seized and immediately seal the sample taken. The person from whose possession the seized articles have been recovered shall be allowed to affix his seal also on the samples if he so desires. One of the samples shall be delivered to such person and the other sample shall be retained by the person making such seizure. In case such a person refuses to receive or acknowledge receipt of the sample delivered to him, the person making the seizure shall prepare in duplicate a memo to this effect on the spot and keep with him both the seized samples. A copy of the memo will be sent to the Controller for information.
