Section 19 in The Orissa Minerals (Prevention Of Theft, Smuggling And Other Unlawful Activities) Act, 1988
19. Action after seizure
Upon receipt of any report under Subsection (2) of Section 16, the Magistrate shall except where the offence has been compounded, with all convenient dispatch, take such measures as may be necessary for the arrest and trial of the offender and the disposal of the property according to law.
