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[Cites 0, Cited by 1] [Section 18] [Entire Act]

State of Madhya Pradesh - Subsection

Section 18(2) in M.P. Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2006

(2)Whenever any person is found transporting or storing any mineral or its products in contravention of the provisions of these rules, the authorised person may seize the mineral or its products together with tools, equipment and carrier used in committing such offence.