Section 247(8) in The M.P. Land Revenue Code, 1959
(8)Without prejudice to the provisions in sub-section (7) the Collector may seize and confiscate any mineral extracted or removed from any mine or quarry the right to which vests in, and has not been assigned by the Government.Explanation.-In this section, "minerals" include any sand or clay which the State Government may declare to have a commercial value or to be required for any public purpose.
