Section 7(6) in The Prevention Of Terrorism Act, 2002
(6)The investigating officer may seize and detain any cash to which this Chapter applies if he has reasonable grounds for suspecting that(a)it is intended to be used for the purposes of terrorism;(b)it forms the whole or part of the resources of an organisation declared as terrorist organisation under this Act:Provided that the cash seized under this sub-section by the investigating officer shall be released not later than the period of forty-eight hours beginning with the time when it is seized unless the matter involving the cash is before the Designated Authority and such Authority passes an order allowing its retention beyond forty-eight hours.Explanation. For the purposes of this sub-section, cash means(a)coins and notes in any currency;(b)postal orders;(c)travellers cheques;(d)bankers drafts; and(e)such other monetary instruments as the Central Government or, as the case may be, the State Government may specify by an order made in writing.
