Section 53(4) in Chhattisgarh Minor Mineral Rules, 1996
(4)The property so seized under sub-rule (2) may be released by the officer who seized such property on execution of a bond to the satisfaction of the officer by the persons from whose possession such property was seized. It shall be produced at the time and at the place w hen such production is asked for by such officer:Provided that where a report has been made to the Magistrate under sub-rule (3) then the seized property shall be released only under tire orders of such Magistrate.
