Section 10(6) in Arunachal Pradesh Protection of Interests of Depositors (In Financial Establishments) Act, 2017
(6)After investigation under sub-section (5), the District and Sessions Judge or the Special Court shall pass an order making the ad- interim order of attachment absolute or varying it by releasing a portion of the property from attachment or cancelling the ad-interim order of attachment.Provided that the Court of District and Sessions Judge of Competent Jurisdiction or the Special Court constituted under this Act shall not release from attachment , any interest, which it is satisfied that the Financial Establishment or the person referred to in the Subsection (1) has in the property unless it is also satisfied that it will remain under attachment an amount or property of value not less than the value that is required for repayment to the depositors of such Financial Establishment.Provided further that, the Designated Court shall on an application by the Competent Authority pass such order or issue such directions as may be necessary for the equitable distribution among the depositors of the money attached or realized out of the sale and in case the money realized from the sale of property is not enough to cover the shortfall, the Designated Court may impose fine on every person or an employee responsible for the management of or conducting of business of affairs of such Financial Establishment to cover the shortfall as may be necessary for the purpose of repayment to the depositors.
