(2)Where any sample had been taken under sub-section (1),-(a)such sample shall be restored to the person from whom it was taken after the purpose for which it was taken has been carried out but if such person fails to take delivery of the sample within three months from the date on which it was proposed to be returned to him, it may be disposed of in such manner as the Administrator may direct;(b)no compensation shall be payable for any reduction in the weight of such sample by reason of any test, assay or analysis.
