Section 17C(1) in Kerala Anti-Social Activities (Prevention) Act, 2007
(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.
