Section 20 in The M.P. Cotton Ginning and Pressing Factories Rules, 1962
20. Manner of sealing.
(1)The authorised officer shall enclose the things seized or retained in the special container provided for the purpose and seal the container with the special lead seals provided for the purpose in the presence of the owner or the person in-charge of the factory or where these are not present in the presence of two witnesses.(2)Where the offence that appears to have been committed is the watering of cotton, the cotton or a representative sample of it seized shall be divided into two halves, and each half shall be placed in the special container provided for the purpose by the Agriculture Department, Madhya Pradesh. The containers shall be so filled that when full and with the special seal attached, but not fastened they will weigh exactly 3 kgms. The Seals shall be fastened after the weighment.(3)The containers so sealed shall be labelled with a detachable label showing the name of the factory and such particulars and distinguishing mark as may be necessary for their identification. The containers shall be forwarded to the Director of Agriculture or the Deputy Director of Agriculture (Cotton), who shall send them to the Agricultural Chemist to Government or the Technological Laboratory of the Indian Central Cotton Committee, Bombay, or the East India Cotton Association, Bombay for examination.
