Section 6 in The Orissa Electric Supply-line Material (Unlawful possession) Act, 1988
6. Seizure of electric supply-line materials.
(1)When it is reasonably suspected that an offence under this Act has been committed in respect of electric supply-line material, such supply line material together with all tools, ropes, chains and any vehicles, vessels or other modes of conveyance used for transport of such supply-line material, may be seized by any officer of [Gridco] [Substituted vide O.A.No.6 of 1997, O.G.E. No. 662, dated 29.5.1997.] not below the rank of a Sub-divisional Officer (Electrical).(2)Every officer seizing any electric supply-line material or tools, chains, vehicles or other modes of conveyance under Sub-section (1) shall, within seventy-two hours from the time of seizure, produce the property seized before the Authorised Officer of the area. All officers of the [Gridco] [Substituted vide O.A.No.6 of 1997, O.G.E. No. 662, dated 29.5.1997.] including the Authorised Officer when they seize any electric supply-line material shall lodge information with the Police along with a copy of the seizure list duly countersigned by the Authorised Officer without producing the seized material.(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.(4)The seizure list prepared of the materials of the tools, chains, vehicles and other modes of conveyance seized in course of search, shall he signed by the officer making the seizure and the witness present. A report of seizure alongwith a copy of the seizure list so made shall be sent to the nearest Magistrate having jurisdiction to try any offence under this Act.
