Section 18 in Karnataka Lake Conservation and Development Authority Act, 2014
18. Confiscation by the Authorized officer.
(1)The designated officer or empowered officer seizing the property under section 16 shall, without any unreasonable delay produce the property, before the Authorized officer;(2)When any seized property is produced before the Authorized officer and he is satisfied that an offence punishable under section 25 has been committed using such property, the Authorized officer may whether or not a prosecution is instituted for the commission of such offence, order confiscation of the property so seized;(3)Where the Authorized officer, passing an order of confiscation under sub-section (2), is of the opinion that it is expedient in the public interest so to do, he may order confiscated property or any part thereof to be sold in public auction;(4)Where any confiscated property is sold, as aforesaid, the proceeds thereof, after deduction of expenses of any such auction or other incidental expenses relating thereto, shall, where the order of confiscation made under sub-section (2), is set aside or annulled by an order under Section 20 or 21 be paid to the owner thereof or to the person from whom it was seized, as may be specified in such order.
