Section 22(3) in The Rajasthan Weights and Measures (Enforcement) Rules, 1959
(3)Any weight or measure or weighing or measuring instrument seized and detained under this rule, which is to be the subject of proceedings in a court, shall be produced by the Inspector before the court and shall, after conclusion of the proceedings, be taken possession of by the Inspector and dealt with in accordance with the instructions issued by the Superintendent in this behalf.
