Section 71(2) in Chhattisgarh Minor Mineral Rules, 2015
(2)Whenever any person is found extracting or transporting mineral in contravention of the provisions of these rules, the Collector/Joint Director/ Deputy Director/Mining Officer/Assistant Mining Officer/Mining Inspector or any Officer authorised by him or Zila Panchayat/Janpad Panchayat/Gram Panchayat, may seize the minerals and its products together with all tools, equipments and vehicles used in committing such offence.
