Section 20(4) in Kerala Tax on Paper Lotteries Act, 2005
(4)The accounts, registers, records, including computer hardware and software, and other documents seized under sub-section (1) shall not be retained by such officer for a period not exceeding one hundred and eighty days from the date of seizure, unless the reasons for retaining the same beyond the said period are recorded by him, in writing and the approval in any case shall not be for more than sixty days at a time.
