Section 19(1) in Karnataka Lake Conservation and Development Authority Act, 2014
(1)No order confiscating any instrument, implement, machinery, device, tool, boat, vehicle or any other-property shall be made under section 18 except after giving notice in writing to the person from whom it is seized and considering his objections, if any:Provided that no order confiscating a motor-vehicle shall be made except after giving a notice in writing to the registered owner thereof, if in the opinion of the Authorized officer, it is practicable to do so, and considering his objections, if any.
