Section 6(4) in The Orissa Electric Supply-line Material (Unlawful possession) Act, 1988
(4)The seizure list prepared of the materials of the tools, chains, vehicles and other modes of conveyance seized in course of search, shall he signed by the officer making the seizure and the witness present. A report of seizure alongwith a copy of the seizure list so made shall be sent to the nearest Magistrate having jurisdiction to try any offence under this Act.
