Section 12 in The Jammu and Kashmir Sapphire Act, Svt. 1989
12. Confiscation of seized sapphires, rubies, weapons materials, tools, etc
All sapphires or rubies in respect of which an offence under this Act has been committed and all weapons, materials, tools, vessels and cattle used in committing it shall be liable to confiscation and, on the conclusion of the trial or, in case of the offender being not known, without any trial shall be made over by the Judicial Magistrate to the Minister-in-charge or any officer appointed by him in writing by a particular or general order. Such confiscation shall be in addition to any other punishment prescribed for such an offence.
