Section 282(4) in Rules under the United Provinces Excise Act, 1910
(4)As attempts are sometimes made to tamper with such articles in transit or elsewhere, the Excise Officer in-charge of an important case should request the trying Magistrate to retain, under his seal in his own possession a portion of the intoxicant. Should the Excise Officer in-charge of the case subsequently have reason to suppose that the sample sent to the Chemical Examiner has been tampered with he should request the Magistrate to despatch in a sealed package that portion of the intoxicant which he had retained under his own seal in charge of a responsible official, who should be required to produce it personally before the Chemical Examiner.Note. - All samples of intoxicants [as defined in Section 3(13) of the Excise Act] should be sent to the Chemical Examiner to Government, Agra who is the Chemical Examiner for Excise Department for the purposes of Section 510 of the Criminal Procedure Code, 1898.
