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[Cites 0, Cited by 0] [Section 13(4)] [Section 13] [Entire Act]

State of Telangana - Subsection

Section 13(4)(b) in Telangana State Sand Mining Rules, 2015

(b)Immediately take steps by preparing seizure/confiscation report and produce the vehicle/machinery before the Competent Court to enable the person/owner from whom the vehicle/machinery is seized to file an application under Section 451 of Criminal Procedure Code (Cr.P.C) for release of vehicle/machinery, whereupon the Competent Court shall pass orders in accordance with law.