Section 19(4) in Andhra Pradesh Legal Metrology (Enforcement) Rules, 2011
(4)Where the goods seized under sub-section (1) of Section 15 of the Act are contained in a package and does not conform to the provisions of the Act or any rules made there under and the goods in such package are subject to speedy or natural decay, the Legal Metrology Officer so far as may be, may dispose of the goods in such package in accordance with the provisions of sub-rule (3).Provided that the Controller or his authorized officer shall be the final authority to decide whether the goods seized and detained are subject to speedy or natural decay.
