Section 12A(3) in The Chennai Metropolitan Area Groundwater (Regulation) Act, 1987
(3)Where any vehicle or other article is produced before the authorised officer under sub-section (2) and if he is satisfied that an offence under this Act has been committed, the authorised officer may, whether or not a prosecution is instituted for the commission of such offence, order confiscation of the vehicle or other articles so seized.
