Section 16(7) in The Orissa Minerals (Prevention Of Theft, Smuggling And Other Unlawful Activities) Act, 1988
(7)Any officer above the rank of the competent authority empowered by the Government in this behalf by notification, may, within thirty days from the date of the order of confiscation, by the competent authority under Sub-section (3), on an application, call for and examine the records of the case and may make such enquiry or cause such enquiry to be made and pass such order as he may think fit:Provided that no order prejudicial to any person shall be passed without giving him an opportunity of being heard.
