Section 53(2) in Chhattisgarh Minor Mineral Rules, 1996
(2)Whenever any person is found extracting or transporting mineral in contravention of the provisions of these rales the Collector/Additional Collector/ Joint Director/Deputy Director/Mining Officer/Assistant Mining Officer, or any Officer authorised by him or Zila/Janpad/Gram Panchayat may seize the minor minerals and its products together with all tools, equipments and vehicles used in committing such offence.
