Section 13 in The Smugglers And Foreign Exchange Manipulators (Receipt, Management And Disposal Of Forfeited Property) Rules, 2006
13. Opening and re-sealing of the packages
(1)Where any package is to be opened for any reason, the same shall be opened in the presence of the owner and the concerned godown-in-charge after obtaining the order of the competent authority in this respect.(2)The packages shall be re-sealed immediately after the purpose for which such packages were opened is fulfilled, in the presence of the owner and the concerned godown-in-charge.(3)At the time of re-sealing, the owner and the concerned godown-in-charge shall affix their seals.
