Section 17(1) in The Karnataka Tank 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 14 except after giving notice in writing to the person from whom it is seized and considering his objection, 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 Authorised Officer, it is practicable to do so, and considering his objections, if any.
