Section 7(3) in The Fugitive Economic offenders Act, 2018
(3)The Director, or any other officer acting under this section may-(i)place marks of identification on the records inspected by him and make or cause to be made extracts or copies therefrom;(ii)make an inventory of any property checked or verified by him; and(iii)record the statement of any person present at the property which may be useful for, or relevant to, any proceeding under this Act.
