Section 25(5) in Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Rules, 2007
(5)Where a Seed Inspector seizes any record, register, document or any other material object under subsection (2) of Section 8 of the Ordinance, he shall, as soon as may be, inform to the Magistrate and take his orders for the custody thereof and return the original records/registers after taking attested copies of relevant parts of the record.
