Section 21 in The Orissa Minerals (Prevention Of Theft, Smuggling And Other Unlawful Activities) Act, 1988
21. Disposal of minerals on conclusion of trial
When the trial of any offence is concluded, the mineral in respect of which such offence has been committed, shall if it is the property of Government or has been confiscated, be taken in charge of by the competent authority and in any other case, may be disposed of in such manner as the Court may direct.
