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