Section 20(5) in The Goa, Daman and Diu Weights and Measures (Enforcement) Act, 1968
(5)Where an Inspector has reasons to believe that a sealed package or container does not actually contain the net weight or measure of the article which it purports to contain, he may break open the sealed package or container and verify its contents; and if, on such verification, the net weight or measure of the article is found to be correct, he shall reseal the package or container where it is possible so to do and attach a certificate thereto stating the correct weight or measure of the article, but if, on the other hand the net weight or measure of the article it found to be incorrect, he may seize and detain the package or container and the article contained therein.
