Section 19 in The Foreign Contribution (Regulation) Rules, 2011
19. Limit to which a judicial officer, not below the rank of an Assistant Sessions Judge may make adjudication or order confiscation.
- An officer referred in clause (b) of sub-section (1) of section 29 may adjudge confiscation in relation to any article or currency seized under section 25, if the value of such article or the amount of such currency seized does not exceed Rs. 10,000,000/- (Ten Lakh only).
