Section 18 in The Orissa Minerals (Prevention of Theft, Smuggling and other Unlawful Activities) Rules, 1990
18. Confiscation of the property.
- When any mineral and other property seized is produced before the competent authority and he is satisfied that an offence has been committed in respect thereof he may order confiscation of the mineral and other properties used in committing such offence subject to the condition that-(a)he shall issue a notice in writing in Form 'O' to the accused person informing him on the grounds on which it is proposed to confiscate such properties;(b)he shall give opportunity to the accused person for making a representation in writing within a period of. fifteen days against the grounds for confiscation;(c)he shall also give opportunity to the accused person to be heard in the matter;(d)he shall give due regard to the provisions of Sub-section (5) of Section 16 of the Act.
