(1)Where the Collector, upon a report by Mining Officer or Police Officer has reason to believe that the bank account of any Settlee/licensee has to be frozen in order to protect Government revenue or to assist the prosecution, he shall forth with issue an order directing the concerned bank to freeze the bank accounts of such Settlee/licensee, till further orders.(2)Any bank or its employee who refuses to obey the aforementioned direction of the Collector shall be prosecuted under Rule 80.
