Section 267(3) in The M.P. Municipal Corporation Act, 1956
(3)The authorised officer may, instead of removing any animal, food, drink, drug, utensil or vessel seized under sub-section (2) leave the same in such safe custody as the Commissioner directs in order that it may be dealt with as hereinafter in this chapter provided and no person shall remove it from such custody or interfere or tamper with it in any way while it is so detained.
