Section 12A(4) in The Kerala Tax on Luxuries Acts, 1976
(4)Where the owner, driver or person in charge of the vehicle, vessel, other conveyance or animal carrying the commodity detained under sub-section (3) is found in collusion for such carrying of the commodity the vehicle, vessel, other conveyance or animals shall be released only on, the owner, driver or person in charge of it, furnishing the security determined under subsection (2).
