Section 24 in The Standards of Weights and Measures (General) Rules, 1987
24. The manner of disposal of goods seized under this Act
.-(1) Where any goods seized under sub-section (1) of section 29 are subject to speedy or natural decay, the Director or any person authorised by him in this behalf shall have the goods weighed or measured on a verified weighing or measuring instrument available with him or near the place of seizure and enter the actual weight or measure of the goods in a form specified by the Director for this purpose and shall obtain the signature of the trader or his agent or such other person who has committed the offence. The goods in question shall, after such weighing or measuring be returned to the trader or the purchaser, as the case may be:Provided that if the trader or his agent or the other person (who has committed the offence) refuses to sign the form, the Director or the person authorised by him in this behalf shall obtain the signature of not less than two persons present at the time of such refusal by the trader or his agent or other person.(2)Where the goods seized under sub-section (1) are contained in a package and the package is false or does not conform to the provisions of the Act or any rules made thereunder and the goods in such package are subject to speedy or natural decay, the Director or any person authorised by him in this behalf, so far as may be, may dispose of the goods in such package in accordance with the provisions of sub-rule (1).(3)Where the goods seized under sub-rule (1) are not subject to speedy or natural decay, the Director or any person authorised by him in this behalf may retain the package for the purpose of prosecution under this Act after giving the trader or his agent or the other person (who has committed the offence) a notice of such seizure.
