Section 6(2) in Fugitive Economic Offenders (Procedure for Conducting Search and Seizure) Rules, 2018
(2)The Director or the authorised officer shall maintain registers and other records such as acknowledgement slip register and dak register for the purposes of this rule and shall ensure that necessary entries are made in the register immediately as soon as a copy of the reasons along with the material are forwarded to the Special Court.Form[See sub-rule (3) of rule 4 and sub-rule (2) of rule 5]Seizure Memo(Inventory of Items)Dated ............................From ................ [time] to................ [time]Panch Witnesses:
