Section 17 in The Karnataka Tank Conservation and Development Authority Act, 2014
17. Issue of show cause notice before confiscation.
(1)No order confiscating any instrument, implement, machinery, device, tool, boat, vehicle or any other property shall be made under section 14 except after giving notice in writing to the person from whom it is seized and considering his objection, if any:Provided that no order confiscating a motor vehicle shall be made except after giving a notice in writing to the registered owner thereof, if in the opinion of the Authorised Officer, it is practicable to do so, and considering his objections, if any.(2)Without prejudice to the provisions of sub-section (1), no order confiscating any instrument, implement, machinery, device, tool, boat, vehicle or any other property shall be made if the owner of the instrument, implement, machinery, device, tool, boat, vehicle or any other property proves to the satisfaction of the Authorized Officer that it was used without the knowledge or connivance of the owner himself, his agent, if any, and the person in charge of the instrument, implement, machinery, device, tool, boat, vehicle or any other property and that each of them has taken all reasonable and necessary precautions against such use.
