Section 34(1)(II) in Jharkhand Ancient Monuments and Archaeological Sites, Remains and Art Treasures Act, 2016
(II)seize any antiquity or art treasure in respect of which he suspects that any provision of this Act has been, is being, or is about to be contravened and thereafter take all measures necessary for securing the production of the antiquity or art treasure so seized in a Court and for its safe custody, pending such production.