Section 6(1) in Fugitive Economic Offenders (Procedure for Conducting Search and Seizure) Rules, 2018
(1)The Director or the authorised officer, as the case may be, shall prepare an index of the items in his possession along with a copy of the reasons for retention of the items and sign each page of such index and forward a copy of the index to the Special Court in a sealed envelope indicating a reference number and date of dispatch.
