Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 68(1)] [Section 68] [Entire Act]

State of Odisha - Subsection

Section 68(1)(ii) in Orissa Minor Minerals Concession Rules, 2004

(ii)The Collector/Sub-Collector/Tahasildar/Director/Joint Director/Deputy Director/Mining Officer/Assistant Mining Officer/Senior Inspector of Mines/ Divisional Forest Officer/Assistant Conservator of Forest/Range Officer or police officer not below the rank of Sub-Inspector of Police may seize the minor minerals and its products together with all tools, equipments and vehicles used in committing such offence within their respective jurisdiction.