Section 16(3) in Telangana Aqua-culture Seed (Quality Control) Act, 2006
(3)If the person from whom the samples have been taken refuses to accept one of the samples, the Aquaculture Seed Inspector shall send intimation to the Aquaculture Seed Analyst of such refusal and thereupon the Aqua Culture Seed Analyst receiving the sample for analysis shall divide it into two parts and shall seal or fasten up one of those parts and shall cause it, either upon receipt of the sample or when he delivers his report, to be delivered to the Aqua-culture Seed Inspector who shall retain it for production in case legal proceedings are taken.
