Section 11(7) in The Chhattisgarh Vishesh Jan Suraksha Adhiniyam, 2005
(7)Where an order of forfeiture is made under sub-section (1) in respect of any moneys, securities or other assets in respect of which a prohibitory order has been made under sub-section (4). such order of forfeiture shall have effect from the date of the prohibitory orders, and the person to whom the prohibitory order was directed shall pay or deliver the whole of the money, securities, or other assets forfeited, to the officer specified in the order of the Government.
