Section 16A(2) in Kerala Anti-Social Activities (Prevention) Act, 2007
(2)Any material object used for committing or attempting to commit, or assisting or abetting the commission of, any anti-social activity in contravention of sub-section (1) shall, if there is any law to initiate prosecution proceedings relating to such material object, be subjected to necessary proceedings, including seizure and confiscation through the competent authority concerned, under the provisions of such law and where there is no such law in force, any such material object shall be subjected to seizure and confiscation under the provisions of this Act.
