Section 14 in The Orissa Minerals (Prevention of theft, Smuggling & Illegal Mining and Regulation of Possession, Storage, Trading and Transportation) Rules, 2007
14.
An order of confiscation made under Sub-rules (4) and (5) of Rule 12 shall not be bar to the imposition of any other penalty to which the offender is liable under the Act and rules made under it.Chapter-6
