Section 6(3) in The Orissa Electric Supply-line Material (Unlawful possession) Act, 1988
(3)Every Police Officer seizing electric supply-line material in connection with an offence suspected to have been committed under this Act shall, notwithstanding anything contained in the Code of Criminal Procedure, 1973 (2 of 1974) forward a copy of the seizure list to the Authorised Officer within seventy-two hours from the time of seizure and shall make over to the said Authorised Officer the seized property including the tools, chains, ropes, vehicles, vessels, and other conveyances seized, for purpose of initiating confiscation proceeding under this Act.
