Section 22(3) in The Legal Metrology (General) Rules, 2011
(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 or Controller and other Legal Metrology Officers 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.
