Section 5(3) in U.P. Protection of Interest of Depositors in Financial Establishment Act, 2016
(3)The Competent Authority shall, apply within thirty days from the date of the publication of the order referred to in sub-section (1) to the Designated Court, accompanied by one or more affidavits stating the grounds on which the State Government has issued the order referred to in Section 4 and the amount of money or other property believed to have been acquired out of the deposits and the details, if any, of persons in whose name such property is believed to have been invested or acquired or any other property attached under Section 4, for such further orders as found necessary.
