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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Chattisgarh - Subsection

Section 53(3) in Chhattisgarh Minor Mineral Rules, 1996

(3)The officer seizing illegally extracted or transported mineral or its product, tools, equipments and vehicles shall give a receipt of the same to the person from whose possession such things were so seized and shall make report to the Magistrate having Jurisdiction to try such offence.