Section 7(2) in West Bengal Protection of Interest of Depositors in Financial Establishments Act, 2013
(2)Where it is not practicable to seize such record or property of any financial establishment or the promoter, partner, director, manager, member, employee or any other person responsible for the management of, or for conducting the business or affairs of such financial establishment, the officer authorised under sub-section (1), may, in such manner as may be prescribed, make an order to freeze such property whereupon the property shall not be transferred or otherwise dealt with, except with the prior permission of the officer making such order, and a copy of the order shall be serve on the person concerned.
