Section 19(3) in The M.P. Standards of Weights and Measures (Enforcement) Rules, 1989
(3)[ If any goods seized under Section 30 or 31 of the Act, are subject to speedy or natural decay, the Inspector shall have the goods weighed or measured or a verified weighing or measuring instrument available with him or near the place of offence and enter the actual weight or measure of the goods in a form specified by the Controller for this purpose and shall obtain the signature of the trader or his agent or such other person who has committed the offence. The goods in question shall be returned to the trader or the purchaser as the case may be : -Provided that if the trader or his agent or the other person (who has committed the offence) refuses to sign the form, the Inspector shall obtain the signature of not less than two persons present at the time of such refusal by the trader or his agent or other person. In the case of goods returned to the trader he shall give an undertaking that he shall not sell the defective goods without rectifying the defect thereon.] [[Substituted by M.P. Notification No. F-13-45-99-XXIX-2, dated 17-3-2005. Prior 10 substitution it was as under:-'(3) If any goods seized under Section 30 or 31 of the Act are subject to speedy or natural decay, the Inspector shall have the goods weighed or measured on a verified weighing or measuring instrument available with him or nearest the place of offence and enter the actual weight or measure of the goods in a form specified by the Controller for this purposes, and shall obtain the signature of the trader or his agent or such other person who has committed the offence. The goods in question shall be returned to the trailer or the purchaser as the case may be:Provided that if the trader or his agent or the other person (who has committed the of fence) refuses to sign the form, the Inspector shall obtain the signature of not less than two persons present at the time of such refusal by the trader or his agent or other person.']]
