Section 11(12) in The Orissa Minerals (Prevention of theft, Smuggling & Illegal Mining and Regulation of Possession, Storage, Trading and Transportation) Rules, 2007
(12)If the officer in-charge of checkpost or weigh-bridge or any other authorized officer has reasons to believe that the mineral is not covered by the transit pass/permit or the transportation is without a valid permit/pass, such Officer shall detain the vehicle. Then the officer in-charge of checkpost or weigh-bridge or any other authorized officer shall seize the mineral(s), vehicle(s), tool(s), equipment(s) or any other thing(s) used in transport of minerals. The seized mineral(s), vehicle(s), tool(s), equipment(s) or any other thing(s) shall be liable to be confiscated by an order of the court competent to take cognizance of the offence and shall be disposed of in accordance with the direction of the Court.Chapter-5
