Section 29(1) in The Foreign Contribution (Regulation) Act, 2010
(1)Any confiscation referred to in section 28 may be adjudged—(a)without limit, by the Court of Session within the local limits of whose jurisdiction the seizure was made; and(b)subject to such limits as may be prescribed, by such officer, not below the rank of an Assistant Sessions Judge, as the Central Government may, by notification in the Official Gazette, specify in this behalf.
