Section 17(1) in Haryana Gauvansh Sanrakshan and Gausamvardhan Act, 2015
(1)Whenever an offence punishable under this Act has been committed, any vehicle used in the commission of such offence shall be liable to be [seized] [Substituted 'confiscated' by Haryana Act No. 36 of 2019, dated 31.10.2019] by a police officer not below the rank of Sub-Inspector or any person authorized in this behalf by the Government.
