Section 3(3) in The Criminal Law (Amendment) Ordinance, 1944
(3)An application under sub-section (1) shall be accompanied by one or more affidavit, stating the grounds on which the belief that the said person has committed any scheduled offence is founded, and the amount of money or value of other property believed to have been procured by means of the offence. The application shall also furnish(a)any information available as to the location for the time being of any such money or other property, and shall, if necessary, give particulars, including the estimated value, of other property of the said person;(b)the names and addresses of any other persons believed to have or to be likely to claim, any interest or title in the property of the said person.
