Section 4(6) in The Delhi Plastic Bag (Manufacture, Sale and Usage) and Non-Biodegradable Garbage (Control) Rules, 2002
(6)The authorized officer shall take one packet of virgin or recycled plastic bags and divide it into two equal parts and properly seal them separately. A seizure memo containing the date of sample, name of the person/manufacturer/applicant from whom the sample has been collected and the name of the authorized officer taking the sample shall be prepared which shall be duly signed by both the authorized officer as well as by the representative of the person/manufacturer/applicant from whom the sample is being taken. If the representative of the person/manufacturer/applicant refuses to sign, then, the authorized officer shall make specific remarks in the seizure memo itself. Each such sealed part shall be labelled by the authorized officer and indication whether it is a recycled or virgin plastic bag. The authorized officer shall duly sign the labels. A copy of the seizure memo shall be given to the representative of the person/manufacturer/applicant and the authorized officer for office record may retain original.
