AIROnline 2020 Guj 829

Gujarat High Court

Hon'ble Judge(s): A. Y. Kogje , J

Mines and Minerals (Development and Regulation) Act (67 of 1957) , S.13— Gujarat Mineral (Prevention of Illegal Mining,Storage and Transportation) Rules (2017) , R.12— Release of vehicle - Vehicle of petitioner seized under provisions of Gujarat Mineral (Prevention of Illegal Mining, Storage and Transportation) Rules, 2017 for being involved in transporting mineral / illegal mining - Rules of 2017, categorically provides for release of vehicle by Authorized Officer, when person furnishes Bank guarantee or security deposit as specified in R.12(7) of Rules of 2017 - Considering fact that petitioner is ready and willing to pay penalty amount at same time, to safe guard interest of State, Vehicle of petitioner released after complying with stringent conditions. (Para 14)