Standards of Weights and Measures (Enforcement) Act, 1985
31. Power of Inspector to seize any weight or measure.-
1. An Inspector may seize and detain any weight or measure in relation to which an offence under this Act is being, or appears to have been, committed, or which is intended or likely to be used in the commission of such offence, and may also seize and detain any goods sold or delivered, or cause to be sold or delivered, by such weight or measure:
Provided that where any goods seized under this sub-section are subject to speedy or natural decay, the Inspector may dispose of such goods in such manner as may be prescribed.
1.
2. Where any weight, measure or any article is seized and detained under sub-section (1), the Inspector may also seize and detain any document or other record relating to such weight, measure or article.
3. The provisions of section 102 of the Code of Criminal Procedure 1973 (2 of 1974) shall apply to every seizure made under this section.