Section 5(3) in The Criminal Law (Amendment) Ordinance, 1944
(3)After investigation under sub-section (2), the District Judge shall pass an order either making the ad interim order of attachment absolute or varying it by releasing a portion of the property from attachment or withdrawing the order:Provided that the District Judge shall not(a)release from attachment any interest which he is satisfied that the person believed to have committed a scheduled offence has in the property, unless he is also satisfied that there will remain under attachment an amount of the said persons property of value not less than that of the property believed to have been procured by the said person by means of the offence, or(b)withdraw the order of attachment unless he is satisfied that the said person had not, by means of the offence, procured any money or other property.
