Section 12G in The Chennai Metropolitan Area Groundwater (Regulation) Act, 1987
12G. Bar of jurisdiction.
- Where any vehicle or other article is seized under section 12-A, notwithstanding anything to the contrary contained in this Act or in the Code of Criminal Procedure, 1973 (Central Act 2 of 1974) or in any other Jaw for the time being in force, the authorised officer under section 12-A, or the Government under section 12-C or the Sessions Judge under section 12-D alone have jurisdiction to pass orders in respect of custody, possession, delivery or disposal of such property and no Court shall have such jurisdiction.]
