Section 16(2) in The Orissa Minerals (Prevention of theft, Smuggling & Illegal Mining and Regulation of Possession, Storage, Trading and Transportation) Rules, 2007
(2)After the offence is compounded and the accused person is not interested to pay for the property seized or the Competent Authority is of the opinion that such property shall not be released in favour of the accused, he shall not compound the offence and take charge of the seized property and dispose it of by public auction or as per the directions of the Government.
