Section 12(1) in The Andhra Pradesh Public Examinations (Prevention Of Malpractices And Unfair Means) Act, 1997
(1)Where a person has been convicted of any offence under this Act, the 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 or appears to have been or believed to have been used for or involved in or procured or acquired or obtained by the commission of that offence, shall stand forfeited to the Government.
