5. Seizure and attachment of property of public accountant.
- Whenever the Collector acting under sub-section (2) of section 3 has reason to believe that there is an attempt to conceal, destroy or otherwise dispose of any securities of money, documents or other property whatsoever liable to attachment or seizure under section 4, or to defeat any proceedings under this Act, he may, after recording his reasons, issue, pending the result of any enquiry under section 3, a warrant for the immediate seizure of any securities for money, documents or other property due from the public accountant concerned, or for the immediate attachment of the movable and immovable properties of such public accountant towards the realisation of any sum which may appear to be due from him under section 4:Provided that no such seizure or attachment shall take place or continue, if the public accountant satisfies the claim as set forth in the statement of particulars of claim which shall always accompany the warrant, or gives sufficient security therefor.
