Section 32(3) in Punjab Market Committees Bye-laws
(3)The samples shall be taken in three different packages and shall be sealed in such a manner that the contents cannot be removed from the package without breaking it or without removing seals from it. On demand one of such packages shall be given to the owner of the produce or the person with whom it is kept by its owner against receipt, the second shall be kept in Committee's office till final decision of the case.
