Section 12 in The Andhra Pradesh Public Examinations (Prevention Of Malpractices And Unfair Means) Act, 1997
12. Forfeiture of property of certain persons.
(1)Where a person has been convicted of any offence under this Act, the Court may, in addition to awarding any punishment, by order in writing, declare that any property movable or immovable or both belonging to the person, which has been or appears to have been or believed to have been used for or involved in or procured or acquired or obtained by the commission of that offence, shall stand forfeited to the Government.(2)Where any person is accused of any offence under this Act, it shall be open to the Court having jurisdiction to try the case to pass an order that all or any of the properties, movable or immovable or both, belonging to the person, shall, during the period of and until the conclusion of such trial be attached, and where such trial ends in conviction, the properties so attached shall be liable to forfeiture to the Government to the extent it is required for compensating the Government of the expenditure incurred for conducting the public examination again, in respect of which the offence has been committed, cancelling such public examination conducted earlier due to such offence and for the purpose of realisation of any fine imposed under this Act.
