Section 59 in The Prevention Of Terrorism Act, 2002
59. Impounding of passport and arms licence of person charge-sheeted under the Act
.Notwithstanding anything contained in any other law for the time being in force, the passport and the arms licence of a person, who is charge-sheeted for having committed any offence under this Act, shall be deemed to have been impounded for such period as the Special Court may deem fit.
