Section 6(2) in The Orissa Electric Supply-line Material (Unlawful possession) Act, 1988
(2)Every officer seizing any electric supply-line material or tools, chains, vehicles or other modes of conveyance under Sub-section (1) shall, within seventy-two hours from the time of seizure, produce the property seized before the Authorised Officer of the area. All officers of the [Gridco] [Substituted vide O.A.No.6 of 1997, O.G.E. No. 662, dated 29.5.1997.] including the Authorised Officer when they seize any electric supply-line material shall lodge information with the Police along with a copy of the seizure list duly countersigned by the Authorised Officer without producing the seized material.
