Section 8(b) in Bihar Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2003
(b)Any mineral along with carrier seized under sub-rule (4), (5a) and (5c) of Rule 6 shall be liable to be confiscated by an order of the court competent to take cognizance of the offence under sub-rule (5a) of this Rule 6 and shall be disposed of in accordance with the directions of such court.
