Section 4 in Fugitive Economic Offenders (Receipt and Management of Confiscated Properties) Rules, 2018
4. Management of confiscated property.
(1)Where the property confiscated is of such a nature that its removal from the place of attachment is impracticable or its removal involves expenditure out of proportion to the value of the property, the Administrator shall arrange for the proper maintenance and custody of the property at the place of attachment.(2)If the property confiscated consists of cash, Government or other securities, bullion, jewellery or other valuables, the Administrator shall deposit such cash, securities, bullion, jewellery or other valuables, for safe custody in the nearest Government Treasury or a branch of the Reserve Bank of India or State Bank of India or any authorised bank.(3)The Administrator shall maintain a register containing the details of immovable property referred to in sub-rule (1) in Form I and details of moveable properties, such as cash, Government or other securities, bullion, jewellery or other valuables in Form II.(4)The Administrator shall obtain a receipt from the Treasury or Reserve Bank of India or the bank, as the case may be, against the deposit made in sub-rule (2) of this rule.Form I[See sub-rule (3) of rule 4]Management of Confiscated Property (Immoveable)
