Section 13(2) in The Foreign Exchange Management Act, 1999
(2)Any Adjudicating Authority adjudging any contravention under sub-section (1), may, if he thinks fit in addition to any penalty which he may impose for such contravention direct that any currency, security or any other money or property in respect of which the contravention has taken place shall be confiscated to the Central Government and further direct that the foreign exchange holdings, if any, of the persons committing the contraventions or any part thereof, shall be brought back into India or shall be retained outside India in accordance with the directions made in this behalf.Explanation. - For the purposes of this sub-section, property in respect of which contravention has taken place, shall include(a)deposits in a bank, where the said property is converted into such deposits;(b)Indian currency, where the said property is converted into that currency; and(c)any other property which has resulted out of the conversion of that property.
