Section 36(3) in The U.P. Sheera Niyantran Niyamavali, 1974
(3)The officer-in-charge of a police station shall take charge and keep in safe custody, pending the orders of a Magistrate or the Controller, all articles seized under the Act or these rules or any orders made thereunder as may be delivered to him till directions for final custody are given by the Magistrate having jurisdiction.
