Section 8(2) in The Jute Packing Materials (Compulsory Use In Packing Commodities) Act, 1987
(2)Where, as a result of any search made under sub-section (1), any commodity packed in contravention of section 5 has been found, the authorised officer may seize such commodity and any other thing which, in his opinion, will be useful for, or relevant to, any proceeding under this Act:Provided that where it is not practicable to seize any such commodity or thing, the authorised officer may serve on the person an order that he shall not remove, part with or otherwise deal with, the commodity or thing except with the previous permission of the authorised officer.
