Section 4(3) in The Foreign Contribution (Regulation) Act, 1976
(3)No person receiving any currency, whether Indian or foreign, from a foreign source on behalf of any association, referred to in sub-section (1) of section 6, shall deliver such currency-(i)to any association or organisation other than the association for which it was received, or(ii)to any other person, if he knows or has reasonable cause to believe that such other person intends, or is likely, to deliver such currency to an association other than the association for which such currency was received.
