Section 6 in The Prevention Of Terrorism Act, 2002
6. Holding of proceeds of terrorism illegal
(1)No person shall hold or be in possession of any proceeds of terrorism.(2)Proceeds of terrorism, whether held by a terrorist or by any other person and whether or not such person is prosecuted or convicted under this Act, shall be liable to be forfeited to the Central Government or the State Government, as the case may be, in the manner provided under this Chapter.
