Section 10(2) in The Bengal Suppression Of Terrorist Outrages Act, 1932
(2)The District Magistrate may take possession of -(a)any arms, ammunition or explosives, or(b)any tools, machinery, implements or other material of any kind, likely, in his opinion, to be utilized, whether by the owner or by any other person, for the commission of any scheduled offence,and may make such orders as he may think fit for the custody, and disposal thereof.
