Section 12(11) in U.P. Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2018
(11)If the officer in charge of check post or weighbridge or any other authorised officer has reasons to believe that the mineral is not covered by the transit pass or the transportation is without a valid pass, such officer shall detain the vehicle. Then the officer in charge of check post or weighbridge or any other authorised officer shall seize the mineral(s), vehicle(s), tool(s), equipment(s) or any other thing(s) used in transport of minerals. The seized mineral(s), vehicle(s), tool(s), equipment(s) or any other thing(s) shall be liable to be confiscated by an order of the court competent to take cognizance of the offence and shall be disposed of in accordance with the direction of the Court.
