Section 17 in The Orissa Minerals (Prevention Of Theft, Smuggling And Other Unlawful Activities) Act, 1988
17. Power to release property seized on bond
The competent authority, who has seized any tools, vehicles or other conveyances under Section 16 and where a report of such seizure has been made to the Magistrate under Sub-section (2) of that section, may release the same on the execution by the owner thereof a bond for this production of the property so released if and when so required before the Magistrate having jurisdiction to try the offence on account of such seizure has been made.
