Section 17 in The Orissa Minerals (Prevention of Theft, Smuggling and other Unlawful Activities) Rules, 1990
17. Seizure by the authorised officer.
- The authorised officer after seizing any property under Section 16 shall keep such property under his custody with proper official seal and with detailed information in Form 'N', indicating that the same has been seized by him and shall except where the offender agrees in writing to get the offence compounded either produce the same property before the competent authority or make a report of such seizure to the Magistrate having jurisdiction to try the offence on account of which the seizure has been made.
