Section 11(1) in The Chhattisgarh Vishesh Jan Suraksha Adhiniyam, 2005
(1)Where the Government is satisfied, after such enquiry as it may think fit, that any moneys, securities or other assets are being used or intended to be used for the purpose of an unlawful organization, the Government may, by order in writing, declare such moneys, securities or other assets to whomsoever they belong to be forfeited to Government.
