Section 25(4) in The Tamil Nadu Agricultural Produce Marketing (Regulation) Act, 1987
(4)Any seizure made under sub-section (3) shall forthwith be reported by the officer or servant aforesaid to the Magistrate having jurisdiction to try an offence under this Act and the provisions of sections 457,458 and 459 of the Code of Criminal Procedure 1973 (Central Act 2 of 1974) shall, so far as may be, apply in relation to the notified agricultural produce seized under sub-section (3) as they apply in relation to property seized by a police officer.
