Section 33 in The Orissa Minerals (Prevention Of Theft, Smuggling And Other Unlawful Activities) Act, 1988
33. Operation of other laws not barred
Nothing in this Act shall be deemed to bar the prosecution of any person under any other law for any act or omission which constitutes an offence or from being liable under such other law to any higher punishment or penalty than that provided under this Act or the rules:Provided that no person shall be prosecuted and punished for the same offence more than once.
