Section 8(2) in The Terrorist And Disruptive Activities (Prevention) Act, 1987
(2)Where any person is accused of any offence under this Act or any rule made thereunder, it shall be open to the Designated Court trying him to pass an order that all or any properties, movable or immovable or both belonging to him, shall, during the period of such trial, be attached, and where such trial end in conviction, the properties so attached shall stand forfeited to the Government free from all encumbrances.
