Section 8(5) in THE KARNATAKA PREVENTION OF SLAUGHTER AND PRESERVATION OF CATTLE ACT, 2020
(5)On receipt of report of such seizure records relating to premises and materials used or intended to be used in the commission of the offence,the Sub-Divisional Magistrate may on his being satisfied that an offence has been committed or intended to be committed under this Act, whether a prosecution is instituted for such offence or not pass such orders confiscating the same:Provided that, no such order shall be made without giving an opportunity of being heard to the person who committed the offence.
