Section 20(1) in The Legal Metrology (Packaged Commodities) Rules, 2011
(1)If it appears from the report referred to in sub-rule (3) of rule 19 that,-(a)the corrected average net quantity contained in the packages drawn as samples is lesser than the quantity declared on the package or the label affixed thereto; or(b)any such packages showing an error in deficiency exceeding the maximum permissible error is greater than the number specified in column 4 of the Table in the Fifth schedule; or(c)any package has error in deficiency exceeding twice the maximum permissible error; or(d)any such package does not bear thereon or on label affixed thereto the declarations to be made under these Rules;the Director, Controller, or the Legal Metrology Officer shall take following action, namely:-(i)seize the packages drawn by him as samples and take adequate steps for the safe custody of the seized packages until they are produced in the appropriate court as evidence;(ii)based on the evidence initiate action for violations as per the provisions of the Act and these rules.
