Section 185(9) in Criminal Rules of Practice and Circular Orders, 1990
(9)If any claim is preferred to any property attached under sub-rules (4) and (5) within the time prescribed of the Code, by any person other than the offender, on the ground that the claimant has an interest in such property and that such interest is not liable to attachment, the claim shall be enquired into and disposed of as provided in sub-rules (10) to (12) :Provided that, any claim preferred within the period allowed by this rule, may, in the event of the death of the claimant, be continued by his legal representative.
