Section 14(2) in The Orissa Minerals (Prevention of Theft, Smuggling and other Unlawful Activities) Rules, 1990
(2)After the offence is compounded and the accused person pays the amount determined by the competent authority the accused person if is not interested to pay for the property or the competent authority is of the opinion that such property should not be released in favour of the accused, he shall compound the offence only and take charge of the seized property and dispose it off by auction.
