Section 16(1) in The Uttar Pradesh Gangsters And Anti-Social Activities (Prevention) Act, 1986
(1)Where no representation is made within the period specified in sub-section (1) of Section 15 or the District Magistrate does not release the property under sub-section (2) of Section 15 he shall refer the matter with his report to the Court having jurisdiction to try an offence under this Act.
