(1)Where any goods or the vehicle alongwith the goods are seized under sub-section (6) of Section 57 by the Check Post Officer or the officer empowered under sub- section (5) of the said section, he shall prepare a list in duplicate of all such goods and/or vehicle bearing his own signature, and signature of the transporter and shall take all the measures necessary for their safe custody. One copy of the list shall be given to the transporter.
