Section 12(5) in The Orissa Minerals (Prevention of theft, Smuggling & Illegal Mining and Regulation of Possession, Storage, Trading and Transportation) Rules, 2007
(5)When the trial of any offence is concluded, the mineral(s) in respect of which such offence(s) have been committed shall, if it is the property of Government or have been confiscated, be taken to charge of by the Competent Authority, and in any other case may be disposed of in such manner as the court or the Competent Authority, may direct.
