Section 17(1) in Kerala Anti-Social Activities (Prevention) Act, 2007
(1)Notwithstanding anything contained in any law for time being in force, the Government or the authorized officer may, by general or special order, empower any police officer not below the rank of a Sub Inspector of Police, to search any place or person, to stop and search any vessel, vehicle, cart or animal or any other conveyance and where the authorized officer has reason to believe that the same was used or attempted to be used in contravention of the provisions of sub-section (1) of section 16A, to seize and take further proceedings in respect of any material object, including such vessel, vehicle, cart, animal or other conveyance, subject to the provisions of sub-section (2) of section 16A.
