Section 36(4) in The U.P. Sheera Niyantran Niyamavali, 1974
(4)In case any article seized under the Act or these rules or any order made thereunder cannot easily be taken to a police station, the officer making the seizure may make some other arrangement for safe custody of the articles and may for this purpose seek the help of any officer of the Police, Excise or Revenue Department or a Municipality or Panchayat or of any village chaukidar and such officer, or village chaukidar shall in that case be legally bound to render all possible help to the extent required.
