Section 16(1) in The Orissa Minerals (Prevention Of Theft, Smuggling And Other Unlawful Activities) Act, 1988
(1)When there is reason to believe that an offence has been committed in respect of any mineral such mineral, together with all tools, vehicles or other conveyances used in committing any such offence may be seized by an officer authorized by the Government in that behalf (hereinafter referred to as the authorized officer) or a Police Officer.
