Section 25 in The Orissa Minerals (Prevention Of Theft, Smuggling And Other Unlawful Activities) Act, 1988
25. Saving of power to release property seized
Nothing in this Act shall be deemed to prevent the competent authority from directing at any time the immediate release of any property seized under Section 16 and the withdrawal of any charge made in respect of such property in accordance with the provisions of Section 321 of the Code of Criminal Procedure, 1973 (2 of 1974):Provided that where a report has been made to the Magistrate of property seized under Section 16, the competent authority shall not release the property without the consent in writing of such Magistrate if a case is pending before him, and in other cases without previous intimation to him.
