Section 4 in The Maharashtra Control Of Organised Crime Act, 1999 [Delhi Extension]
4. Punishment for possessing unaccountable wealth on behalf of member of organised crime syndicate
If any person on behalf of a member of an organized crime syndicate is, or, at any time has been, in possession of movable or immovable property which he cannot satisfactorily account for, he shall be punishable with imprisonment for a term which shall not be less than three years but which may extend to ten years and shall also be liable to fine, subject to a minimum fine of rupees one lac and such property shall also be liable for attachment and forfeiture, as provided by section 20.
