Section 12(8) in The Orissa Minerals (Prevention of theft, Smuggling & Illegal Mining and Regulation of Possession, Storage, Trading and Transportation) Rules, 2007
(8)When an order for confiscation of any property has been passed under Sub-rules (4) or (6), as the case may be and the period limited by Sub-rule (7) for filing an appeal from such order has elapsed and no such appeal has been preferred or when, on such an appeal being preferred, the appellate court confirms such order in respect of the whole or a portion of such property, such property or such portion thereof, as the case may be, shall vest in the Government free from all encumbrances.
