Section 40(3) in Bihar Minor Mineral Concession Rules, 1972
(3)The [Competent Officer or Deputy Director (Mines or Additional Director (Mines) or Director of Mines] [Substituted by S.O. 305 dated 26.3.1985.] who has seized the minor minerals or the tools and equipments under sub-rule (2), may release the same on the execution by the claimant thereof of a bond for the production of the property so released, if and when so required before the Court having jurisdiction to try the offence on account of which the seizure has been made.
