Section 4(1) in Handlooms (Reservation of Articles For Production) Rules, 1986
(1)Where an authorised officer seizes any article or class of articles under sub-section (2) of section 8 of the Act, he shall take a sample of the seized cloth and divide it into three parts measuring not less than half metre each which shall be sealed carefully in separate containers and the signature or thumb impression of the persons from whom the sample has been taken, shall be fixed on each container along with the mark and seal of the authorised officer.
