Section 13 in The Orissa Minerals (Prevention of theft, Smuggling & Illegal Mining and Regulation of Possession, Storage, Trading and Transportation) Rules, 2007
13. Release of Property by Competent Authority.
- Nothing in these rules shall be deemed to prevent the Competent Authority from directing at any time the immediate release of any property seized under Sub-rule (1) of Rule 12 and the withdrawal of any charge made in respect of such property in accordance with the provisions of Section 321 of the Code of Criminal Procedure, 1973 (No.2 of 1974):Provided that where a report has been made to the competent court of the property seized, the Competent Authority shall not release the property without the consent in writing of such court, if a case is pending before the same.
