Section 23A(3) in The Kerala Protection of River Banks and Regulation of Removal of Sand Act, 2001
(3)Where a report under sub-section (1) is received before a Sub-Divisional Magistrate, a notice requiring to furnish in writing within the stipulated time as stated in the notice the reason if any for not confiscating the property seized under section 23 shall be issued to the owner of or the person having control of the vehicle tool, implements, loading equipment, or other article.
