Section 7(1) in The Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989
(1)Where a person has been convicted of any offence punishable under this Chapter, the Special Court may, in addition to awarding any punishment, by order in writing, declare that any property, movable or immovable or both, belonging to the person, which has been used for the commission of that offence, shall stand forfeited to Government.
