Section 19(1) in The M.P. Standards of Weights and Measures (Enforcement) Rules, 1989
(1)Any weight or measure or document or thing seized and detained under Section 30 or 31 of the Act which is not to be the subject of proceedings in a Court shall, after the expiry of sixty days of its seizure, be so dealt with as the Controller may by general or special order direct and the materials thereof shall be sold and the proceeds credited to the Government:Provided that the Controller may direct that unverified weight or measure shall be returned to the person from whom such weight or measure was seized if that person gets the same verified and stamped, within ten days of the return, on payment of the prescribe d fee including the additional fee payable for undertaking re-verification after the expiry of the validity of the stamp.
