Section 19(1) in The Orissa Standard of Weights and Measures (Enforcement) Rules, 1993
(1)Any weight or measure or document of thing seized and detained by an Inspector which is not to be the 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 general or special order direct :Provided that the Controller may direct that unverified weight or measure shall be returned to the person from whom weight or measure was seized if that person gets the same-verified and stamped, within ten days of the return, on payment of the prescribed fee including the additional fee payable for undertaking re-verification after the expiry of the validity of the stamp.
