Section 185(6) in Criminal Rules of Practice and Circular Orders, 1990
(6)The Police Officer, who makes an attachment of movables under sub-rules (4) and (5) may, after attachment, handover the articles attached to a third party on a Bond being executed in Form No. 15-A of Appendix 'E' to the Code of Civil Procedure, 1908, for their custody and production before the Court when required.
