Section 40(2) in Bihar Minor Mineral Concession Rules, 1972
(2)Whenever any person is found extracting or removing or transporting minor minerals in contravention of the provisions of these Rules, the [Competent Officer or Deputy Director (Mines) or Additional Director (Mines) or Director of Mines] [Substituted by S.O. 305 dated 26.3.1985.] may seize the minor minerals together with all tools and equipments used in committing such offence.
