Section 11(2) in The Chhattisgarh Vishesh Jan Suraksha Adhiniyam, 2005
(2)A copy of an order under sub-section (1) may be served on the person having custody of the moneys, securities or other assets and on the service of such copy such person shall pay or deliver the moneys, securities or other assets to the officer as specified in the order of the Government:Provided that in the case of moneys or securities, a copy of the order may be endorsed for execution to such officers as the Government may select and such officer shall have power to enter upon and search for such moneys and securities in any premises where they may reasonably be suspected to be, and to seize the same.
