Section 22(2) in The Rajasthan Weights and Measures (Enforcement) Rules, 1959
(2)Any weight or measure or weighing or measuring instrument or any other articles seized and detained under this rule or in pursuance of Section 17, which are not to be the subject of proceedings in a Court, shall, after expiry of one month after its seizure, to be dealt with as the Superintendent may by general or special order direct, and the materials thereof shall be sold and the proceeds credited to the Government.
