Section 10(2) in The Chhattisgarh Vishesh Jan Suraksha Adhiniyam, 2005
(2)If, in the opinion of the District Magistrate, any article specified in the list is or may be used for or in aid of the purposes of the unlawful organization he may proceed, subject to the provisions hereinafter contained in this section, to order such articles to be forfeited to the Government.
