Section 10 in The Andhra Pradesh Public Security Act, 1992
10. Movable property found in the notified place.—
(1)The Competent Authority referred to in Section 9 or the officer authorised by him, while taking possession of notified place shall also take possession of movable property including money, securities or other assets found therein and shall make a list thereof in the presence of two respectable witnesses.(2)If in the opinion of the Competent Authority or the authorised officer any article specified in the list is or may be used for or in aid of the purposes of the unlawful association he may proceed, subject to the provisions hereinafter contained in this section, to order such article to be forfeited to Government.(3)All other articles specified in the list shall be delivered to the person whom the competent authority considers to be entitled to possession thereof and if no such person is found entitled thereto, it shall be disposed of in such manner as he may direct.(4)The Competent Authority shall publish a notice in two local newspapers one of which is in the local language, specifying the articles which are proposed to be forfeited and calling upon any person claiming that any article is not liable for forfeiture to submit in writing within fifteen days any representation he desires to make against forfeiture of the article.(5)The Competent Authority shall consider the representation and pass such orders as he deems fit. If the decision is to forfeit the article, he shall give reasons therefor.(6)Against any order of forfeiture passed under sub-section (5) the person who made the representation may file an appeal to the Government within thirty days from the date of receipt of the order. The Government may pass such orders thereon as it deems fit after giving an opportunity to the appellant. Such order of the Government shall be final.(7)If the articles seized in livestock or is of a perishable nature, the Competent Authority may, if he thinks it expedient, order the immediate sale thereof and the proceeds of the sale shall be disposed of in the manner herein provided for the disposal of the other articles.
