Section 21(4A) in The Mines And Minerals (Development And Regulation) Act, 1957
(4A)Any mineral, tool, equipment, vehicle or any other thing seized under sub-section (4), shall be liable to be confiscated by an order of the Court competent to take cognizance of the offense under sub-section (1) and shall be disposed of in accordance with the directions of such Court.] [ Substituted by Act 38 of 1999, Section 17, for sub-Section (4) (w.e.f. 18.12.1999).]
