Section 4 in The Karnataka Control Of Organized Crimes Acts, 2000.
4. Punishment for possessing unaccountable wealth on behalf of a member of organized crime syndicate.–
If any person on behalf of a member of an organized crime syndicate is, or, at any time has been in possession of movable or immovable property which he cannot satisfactorily account for, he shall be punishable with imprisonment for a term which shall not be less than three years but which may extend to imprisonment for a term of ten years and shall also be liable to a fine, which shall not be less than one lakh rupees and such property shall also be liable for attachment and forfeiture, as provided by section 21.
