Section 6 in Fugitive Economic Offenders (Procedure for Conducting Search and Seizure) Rules, 2018
6. Manner of forwarding an inventory.
(1)The Director or the authorised officer, as the case may be, shall prepare an index of the items in his possession along with a copy of the reasons for retention of the items and sign each page of such index and forward a copy of the index to the Special Court in a sealed envelope indicating a reference number and date of dispatch.(2)The Director or the authorised officer shall maintain registers and other records such as acknowledgement slip register and dak register for the purposes of this rule and shall ensure that necessary entries are made in the register immediately as soon as a copy of the reasons along with the material are forwarded to the Special Court.Form[See sub-rule (3) of rule 4 and sub-rule (2) of rule 5]Seizure Memo(Inventory of Items)Dated ............................From ................ [time] to................ [time]Panch Witnesses:
