Section 19(5) in Andhra Pradesh Legal Metrology (Enforcement) Rules, 2011
(5)Where the goods seized under sub-section (1) of Section 15 of the Act are not subject to speedy or natural decay, the Legal Metrology Officer may retain the package for the purpose of prosecution under the Act after giving the trader or his agent or the other person (who has committed the offence) a notice of such seizure.
