Section 9 in Andhra Pradesh Mineral Dealer's Rules, 2000
9. Seizure and confiscation.
(1)Every dealer or person permitted to stock, sell or transport shall allow any officer authorised by the Government or competent authority to enter and inspect any premises where the mineral is kept or stored or transported.(2)The competent authority or authorised officer may search any place in which he has a reason to believe that an offence under these rules is being committed and seize any stock of mineral.(3)Every officer seizing mineral under these rules shall prepare a list of minerals so seized and deliver a copy thereof signed by him to the person found in possession of such minerals. He shall keep such property under his custody with proper official seal and with detailed information in Form-I.(4)When any mineral or property seized is produced before the competent authority and he is satisfied that under these rules an offence is committed, he may order confiscation of mineral and other properties used in committing such offence subject to the condition that: -(a)a notice shall be issued in writing in Form - L to the accused person informing him on the ground on which it is proposed to confiscate such property,(b)an opportunity shall be given to the accused person for making a representation in writing within a period of three (3) days and a personal hearing against confiscation.
