Section 17 in Kerala Anti-Social Activities (Prevention) Act, 2007
17. Power to search
(1)Notwithstanding anything contained in any law for time being in force, the Government or the authorized officer may, by general or special order, empower any police officer not below the rank of a Sub Inspector of Police, to search any place or person, to stop and search any vessel, vehicle, cart or animal or any other conveyance and where the authorized officer has reason to believe that the same was used or attempted to be used in contravention of the provisions of sub-section (1) of section 16A, to seize and take further proceedings in respect of any material object, including such vessel, vehicle, cart, animal or other conveyance, subject to the provisions of sub-section (2) of section 16A.(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.
