Section 10 in Andhra Pradesh Mineral Dealer's Rules, 2000
10. Custody of the Seized Property.
- The authorised officer shall keep the seized material or properties under the custody of an institution belonging to Government or any responsible official of the Government as far as possible. The authorised officer may also in certain special circumstances at his own risk and responsibility keep the seized property in the custody of a third party for a period of one week or until the penalties are remitted whichever is earlier. If the penalties are not paid within a week, the seized properties shall become the Government property and the same will be auctioned as per the procedure.
