Section 3(1) in The Criminal Law (Amendment) Ordinance, 1944
(1)Where the [State Government or, as the case may be, the Central Government] [[Substituted by Act 49 of 1988, Section 29, for "State Government" (w.e.f.9.9.1988).]], hasreason to believe that any person has committed (whether after the commencement of this Ordinance or not) any scheduled offence, the [State Government or, as the case may be, the Central Government] [Substituted by Act 49 of 1988, Section 29, for "State Government" (w.e.f. 9.9.1988).]may, whether or not any Court hastaken cognizance of the offence, authorise the making of an application to the District Judge within the local limits of whose jurisdiction the said person ordinarily resides or carries on business, for the attachment, under this Ordinance of the money or other property which the [State Government or, as the case may be, the Central Government] [[Substituted by Act 49 of 1988, Section 29, for "State Government" (w.e.f.9.9.1988).]] believes the said person tohave procured by means of the offence, or if such money or property cannot for any reason be attached, or other property of the said person of value as nearly as may be equivalent to that of the aforesaid money or other property.
