Section 17(2) in Kerala Anti-Social Activities (Prevention) Act, 2007
(2)Where a police officer empowered under sub-section (1) detects any material object, including vessel, vehicle, cart, animal or other conveyance and,(a)if there is a law for initiating prosecution proceedings in respect of such material object and any person or any conveyance mentioned above has been detained, the matter shall immediately be informed to the competent officer concerned or the authority for the purpose of seizing such material object and initiating such further proceedings as per the provisions of the law concerned;(b)if such material objects are seized under this Act, the matter shall immediately be reported before the District Magistrate having jurisdiction.
