Section 4(2) in The Fugitive Economic offenders Act, 2018
(2)The application referred to in sub-section (1) shall contain-(a)reasons for the belief that an individual is a fugitive economic offender;(b)any information available as to the whereabouts of the fugitive economic offender;(c)a list of properties or the value of such properties believed to be the proceeds of crime, including any such property outside India for which confiscation is sought;(d)a list of properties or benami properties owned by the individual in India or abroad for which confiscation is sought; and(e)a list of persons who may have an interest in any of the properties listed under clauses (c) and (d).
