Section 18(e) in The Orissa Minerals (Prevention Of Theft, Smuggling And Other Unlawful Activities) Act, 1988
(e)search, seize and remove the stock minerals and the animals, vehicles, vessels or other conveyances used in carrying the said minerals in contravention of the provisions of this Act or of the conditions of the licence or permit issued there under and thereafter take or authorise the taking of all measures necessary for securing the production of stocks of minerals and the animals, vehicles, vessels or other conveyances so seized in a Court and for their safe custody pending such production.
