Section 12(3) in The Jammu and Kashmir Saffron Act, 2007
(3)If the person, from whom the samples have been taken refuses to accept one of the samples, the Enforcement Inspector shall send intimation to the Seed Pathologist, heading the Seed Pathology Laboratory and Agriculture Chemist, heading the Quality Control Laboratory and where chemical analysis is to be carried out of the samples, of such refusal and there upon the Seed Pathologist receiving the sample for analysis, shall divide it into three parts and shall seal or fasten up one of these parts and shall cause it, either upon receipt of the sample or when he delivers his report, to be delivered to the Enforcement Inspector or other officer who shall retain it for production in case legal proceedings are taken.
