Section 19(6) in The M.P. Standards of Weights and Measures (Enforcement) Rules, 1989
(6)[ The goods referred under sub-rule (4), which are not to be subject of proceedings in a Court, shall after the expiry of sixty days of its seizure, be so dealt with as the Controller may by special order direct.] [Inserted by M.P. Notification No. F-13-45-99-XXIX-2, dated 17-3-2005.]
