Section 36(8) in The Goa, Daman And Diu Land Revenue Code, 1968
(8)Without prejudice to the provision in sub-section (7), the Collector may seize and confiscate any mineral extracted, removed, collected, replaced, picked up or disposed of from any mine, quarry or other place referred to in sub-section (7), the right to which vests in the [* * *] [The word 'Central' omitted by the Goa Land Revenue Code Adaptation of Laws Order, 1987.] Government and has not been assigned by the Government.
