Section 17C(2) in Kerala Anti-Social Activities (Prevention) Act, 2007
(2)Where the person who has committed violation of section 16A and the owner of the material object seized are not known or cannot be found or no person makes any claim for the release or return of the material object within six months, the District Magistrate may, after issuing a proclamation specifying the details of the material object to be confiscated and requiring any person who may have a claim on it to appear before him within three months from the date of proclamation and to establish his claim, if he is satisfied that they may be confiscated, pass orders for confiscation of the same.
