Section 17C in Kerala Anti-Social Activities (Prevention) Act, 2007
17C. Order for confiscation.
(1)Where the District Magistrate issatisfied on the matters coming under his jurisdiction that any material object was used or is being used or is attempted to be used in violation of the provisions of section 16A, he may pass an order for confiscation of such material object, including the vessel, vehicle, cart, animal or other conveyance used or being used or attempted to be used for carrying the same.(2)Where the person who has committed violation of section 16A and the owner of the material object seized are not known or cannot be found or no person makes any claim for the release or return of the material object within six months, the District Magistrate may, after issuing a proclamation specifying the details of the material object to be confiscated and requiring any person who may have a claim on it to appear before him within three months from the date of proclamation and to establish his claim, if he is satisfied that they may be confiscated, pass orders for confiscation of the same.
