- Any document or other thing which is produced before any Gold Control Officer, in pursuance of the provisions of Section 63 or Section 64, may be impounded or retained in this custody by such officer for such period as he may consider necessary:Provided that no document or other thing shall be-(a)impounded without recording reasons for so doing, or(b)retained in the custody of such officer for a period exceeding fifteen days (exclusive of holidays) unless he has obtained the approval of an officer (not below the rank of an Assistant Collector of Central Excise or of Customs). who is superior to him in rank, for so doing.
