Section 12(2) in The Fugitive Economic offenders Act, 2018
(2)On a declaration under sub-section (1), the Special Court may order that any of the following properties stand confiscated to the Central Government-(a)the proceeds of crime in India or abroad, whether or not such property is owned by the fugitive economic offender; and(b)any other property or benami property in India or abroad, owned by the fugitive economic offender.
