Section 15(4) in Assam Adoption of Standard Weights Act, 1955
(4)An Inspector may seize and render incapable of use any defective and unadjustable weight or weighing instrument. On being so rendered incapable of use, the owners are entitled to the return of such weight or weighing instrument, if claimed within two months of the date of seizure, otherwise it shall become the property of the State Government.
