Section 12(7) in The Orissa Minerals (Prevention of theft, Smuggling & Illegal Mining and Regulation of Possession, Storage, Trading and Transportation) Rules, 2007
(7)Any person claiming to be interested in the seized property may, within one month from the date of the order passed under Sub-rules (3), (4), (5), and (6), prefer an appeal to the Court to which orders so made are appealable and order passed on such appeal shall be final.
