Section 17A in Kerala Anti-Social Activities (Prevention) Act, 2007
17A. Procedure for search and seizure
(1)Where a police officer authorized under sub-section (1) of section 17 conducts search of any place or person, the provisions of section 100 of the Code of Criminal Procedure, 1973 (Central Act 2 of 1974), shall, mutatis mutandis, apply to such search and in dealing with any object seized by such an officer, the provisions of sub-section (3) of section 102, sections 457, 459 and 481 of the said Code shall apply subject to the modifications that the references to "Magistrate" and "court" in the said sections shall be construed as "District Magistrate" and the references to "Code" shall be construed as "Act" and for the purposes of the said sections, the rules made by the High Court of Kerala in exercise of the powers conferred by the said Code, as amended from time to time, shall, mutatis mutandis, as far as possible, apply to the proceedings under this Act.(2)Any person aggrieved by an order passed by the District Magistrate in respect of any material object seized under this Act may, within sixty days from the date of receipt of such order, prefer an appeal before the Secretary to Government in charge of the home Department.(3)On receipt of an appeal under sub-section (2), the appellate authority shall, after giving the appellant an opportunity of being heard, pass such order confirming, modifying or annulling the order appealed against, as it deems fit.
