Section 17E(5) in Indian Criminal Law Amendment Act, 1908
(5)Where the State Government has reason to believe that any person has custody of any monies, securities or credits which arc being used or arc intended to be used for the purposes of an unlawful association, the State Government may, by order in writing, prohibit such person from paying, delivering, transferring or otherwise dealing in any manner whatsoever with the same, save in accordance with the written orders of the State Government. A copy of such order shall he served upon the person to whom it is directed.
