Section 4 in Illegally Acquired Property (Receipt, Management And Disposal) Rules, 2018
4. Designation of godowns.
(1)The Administrator shall designate as many godowns as may be necessary for the storage of property' mentioned in the orders made under subsection (1) of Section 60-C or sub-section (3) of Section 60-F of the Act.(2)The Administrator shall select godowns referred to in sub-rule (1), keeping in view the security of the premises, storage capacity, nature of property and other relevant factors.(3)Each designated godown shall have a godown keeper and a godown-in-charge to assist the Administrator.
