Section 4(2) in Handlooms (Reservation of Articles For Production) Rules, 1986
(2)The authorised officer shall hand over one part of the sample so taken to the person concerned and secure from him proper acknowledgement for the same by way of signature or thumb impression:Provided that where such person refuses to sign or put his thumb impression, the authorised officer may prepare a seizure memorandum and record therein that the person concerned has refused to sign or put his thumb impression:Provided further that the seizure memorandum shall be sent to the person concerned through registered post at his known address and such despatch through registered post shall be taken as a proof of the person concerned having received the seizure memorandum within a period of seven days of the said despatch.
