Section 17(4) in Karnataka Ground Water (Regulation and Control of Development and Management) Act, 2011
(4)Where the Authority seizes any mechanical equipment or device under clause (h) of sub-section (1), it shall as soon as may be, inform the Magistrate having jurisdiction to try the offence in respect of such seizure and take his orders as to the custody thereof.Chapter-III Funds, Accounts and Audit
