Section 4(4) in Fugitive Economic Offenders (Manner and Conditions for Receipt and Management of Confiscated Properties) Rules, 2018
(4)The Administrator shall obtain a receipt from the Government Treasury or the Reserve Bank of India or the State Bank of India or any authorised bank, as the case may be, against the deposit made in sub-rule (2).Form I[See sub-rule (3) of rule 4]Management of Confiscated Property (Immoveable)
