Section 9 in The Foreign Contribution (Regulation) Rules, 1976
9. Limits up to which an officer, not below the rank of an Assistant Sessions Judge may make adjudication of confiscation .-An officer referred to in clause (b) of section 19 may adjudge confiscation in relation to any article or currency seized under section 16, if the value of such article or the amount of such currency exceeds one thousand rupees but does not exceed fifty thousand rupees.
FORM FC - 1[See rule 3(a)]Application For Seeking Prior Permission Of The Central Government For Accepting Foreign Contribution By Or On Behalf Of An Organisation Of Political Nature Not Being A Political Party[Section 5 (1) and 5 (2) (a) of the Foreign Contribution (Regulation) Act, 1976]
