Section 19 in The Orissa Minerals (Prevention of Theft, Smuggling and other Unlawful Activities) Rules, 1990
19. Custody of property.
- In case the authorised officer finds difficulties to keep the seized properties under his custody, he shall keep the same under the custody of a third party until the compensation for compounding the offence is paid or until an order of the Magistrate directing the disposal of properties is received. Selection of the third party shall be the sole responsibility of the authorised officer and he should see that the seized properties in no case are pilferred or damaged.
