Section 18(2) in Haryana Pond and Waste Water Management Authority Act, 2018
(2)The Gram Panchayat or Municipality seizing any property, vehicle, material or object under sub-section (1) shall place on them a mark indicating that the same has been so seized and shall, as soon as may be, make a report of such seizure to the police station having jurisdiction to try the offence on account of which the seizure is made.
