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State of Odisha - Section

Section 19 in The Orissa Minerals (Prevention of theft, Smuggling & Illegal Mining and Regulation of Possession, Storage, Trading and Transportation) Rules, 2007

19. Rewards on the seized minerals.

- Appropriate reward will be paid to the officer(s) and informer(s) out of the sale proceeds of the seized mineral(s) as per the guidelines to be issued separately by the Government.