Section 27 in Income-Tax (Certificate Proceedings) Rules, 1962
27. Custody of attached cash, securities, etc. - If the property attached consists of cash, Government or other securities, bullion, jewellery or other valuables, the attaching officer shall send them for safe custody to the nearest Government treasury [or a branch of the Reserve Bank of India or State Bank of India or of its subsidiaries or of any authorised bank.] [Inserted by the Income-tax (Certificate Proceedings)(Amendment) Rules, 1981, (w.e.f. 9th June, 1981)]
