Section 19(2) in The Orissa Standard of Weights and Measures (Enforcement) Rules, 1993
(2)Any weight or measure or document or thing seized and detained by an Inspector which is to be the subject of proceedings in a Court, shall be dealt with in accordance with the orders of the Court :Provided that in the absence of the orders of the" Court, weight or measure or document or thing shall be dealt with as the Controller may by general or special order direct.
