Section 17 in The Rajasthan Dacoity Affected Areas Act, 1986
17. Confiscation of property
If the special court finds that the property was acquired by, or as a result of, the commission of a scheduled offence, it shall order confiscation of the said property and shall transmit the record to the District Magistrate for execution of its order and in any other case the property shall be ordered to be released forthwith.
