Section 3(2) in The Prevention of Money-laundering (Restoration of Confiscated Property) Rules, 2016
(2)When the confiscated property is insufficient to meet the loss suffered by the claimants as a result of the offense of money-laundering, the Special Court, as it thinks fit, may pass an order of restoration of property on a pro-rata basis in accordance with the share of loss suffered by each claimant.
