Section 8(4) in The Motor Spirit and High Speed Diesel (Prevention of Malpractices in Supply and Distribution) Order, 1990
(4)The sample label should be jointly signed by the officer who has drawn the sample, and the dealer or transporter or concerned person or his representative and the label shall contain information as regards the product, name of retail outlet, quantity of sample, date, name and signature of the officer, name and signature of the dealer or transporter or concerned person or his representative.
