Section 19(1) in The Punjab Standards of Weights and Measures (Enforcement) Rules, 1993
(1)Any weight, Deed measure or document or thing seized and detained under section 30 or section 31 of the Act, which is not to be the subject of proceedings in a Court, shall after the expiry of a period of sixty days of its seizure, be so dealt with as the Controller may by general or special order direct, and the materials thereof shall be sold and the proceeds credited to the State Government :Provided that the Controller may direct that un-verified weight or measure shall be returned to the person from whom such weight or measure was seized, if that person gets the same verified and stamped, within a period of ten days of the return, on payment of the prescribed fee including the additional fee payable for undertaking re-verification after the expiry of the period of validity of the stamp.
