Section 5(4) in West Bengal Protection of Interest of Depositors in Financial Establishments Act, 2013
(4)The Competent Authority shall, within thirty days from the date of the publication of an order under sub-section (I), make an application, supported by an affidavit stating the grounds on which the State Government has issued the said order under that sub-section and the amount of money or other property believed to have been acquired out of the deposits and the details, if any, of persons in whose name such property is believed to have been invested or acquired and any other property attached under this section, to the Designated Court of making the ad interim order of attachment absolute and for a direction to sell the property so attached by public auction and realized the sale proceeds and may also apply for such further order or orders as the Competent Authority may find necessary.
