Section 22(1) in The Legal Metrology (General) Rules, 2011
(1)Where any goods seized under sub-section (3) of Section 15 are subject to speedy or natural decay, the Director or any person authorised by him or Controller and other Legal Metrology Officers in this behalf shall have the goods weighed or measured on a verified weighing or measuring instrument available with him or near the place of seizure and enter the actual weight or measure of the goods in a form specified by the Director for this purpose and shall obtain the signature of the trader or his agent or such other person who has committed the offence. The goods in question shall, after such weighing or measuring is returned to the trader or the purchaser as the case may be:Provided that if the trader or his agent or the other person (who has committed the offence) refuses to sign the form, the Director or the person authorised by him in this behalf shall obtain the signature of not less than two persons present at the time of such refusal by the trader or his agent or other person.
