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State of Jharkhand - Section

Section 11 in Jharkhand Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2017

11. Search, Seizure and Confiscation.

- (i) The following officers are authorized to stop, check, search and verify at any place/truck/Other Vehicle carrying the minerals/ore from the mine or other source or storage and seize the same as required within the jurisdiction as specified below:
(i) Additional Chief Secretary/PrincipalSecretary/Secretary/Commissioner, Mines In the entire State.
(ii) Director of mines In the entire State.
(iii) Additional Director of mine -do-
(iv) Deputy Director of mine Within their respective jurisdictions.
(v) District Collector/Deputy Commissioner Within their respective jurisdictions.
(vi) District/Assistant Mining Officer Within their respective jurisdictions.
(vii) Sub Divisional Magistrate/Any other officerauthorized by the Collector Within their respectivejurisdictions/Jurisdiction authorized by the collector in theDistrict
(viii) Mining Inspector. -do-
(ix) In-charge Check-gate -do-
It shall be the responsibility of the mining lessee/dealers to ensure that their carriers afford all assistance and co-operation for such inspection.
(ii)The dealer/lessee shall allow any competent authority/competent officer or any such officer authorized by competent authority to inspect the place where mining, storage and processing unit exists to verify the stocks of ore and minerals and take sample or the abstract from the records maintained by him.
(iii)Every dealer shall allow competent authority/competent officer or any officer authorised by the Director, Mines/Commissioner, Mines or Secretary, Department of Industries, Mines and Geology, Jharkhand to enter and inspect the premises, where the mineral is kept or stored. Inspection of such documents as desired in writing and furnishing of information as directed in writing shall be obligatory for such dealer.
(iv)Every officer making a seizure, under these rules shall prepare a list of minerals, tools, equipment, vehicles or any other article, so seized and deliver a copy thereof signed by him to the person found in possession of such minerals. Such officer shall keep such seized property under proper custody with proper official seal and with detailed information.
(v)Any minerals, tool, equipment, vehicle or any thing seized shall be liable to be confiscated by an order of the court of the Deputy Commissioner of the concerned district and shall be disposed of in accordance with direction of such court.