(1)Without prejudice to any other provision of this Act, a vehicle which is used in the course of any offence or for violation of any provision of this Act shall be liable to seizure and impounding, together with any goods loaded on it, by an officer of the State Government, Authority or concessionaire, as the case may be, who is authorised by the State Government or by the Authority in this behalf.(2)The officer seizing vehicle under sub-section (1) shall, within twelve hours from the seizure, file a complaint of the offence in the Court having jurisdiction and report the seizure of the vehicle, together with any goods loaded in it, to the said Court and the Court shall deal with the vehicle and the goods loaded in it, if any, under Chapter XXXIV of the Code of Criminal Procedure, 1973 (Central Act No. 2 of 1974).(3)If a vehicle impounded under sub-section (1) is parked at any place forming part of the highway, its owner or occupier shall be liable to payment of parking charges for each hour or part thereof, which charges shall be equal to the fee payable for use of the highway by such vehicle for a distance of fifty kilometres.
