Section 42(4) in The Foreign Exchange Regulation Act, 1973
(4)[ Where any foreign currency, being the subject-matter of any investigation or proceeding referred to in sub-section (1), is in the custody of an officer of Customs or of an officer of Enforcement or of a Court, the [Commissioner of Customs] [Inserted by Act 29 of 1993, Section 22 (w.e.f. 8.1.1993). ][, the Director of Enforcement or, as the case may be, the Court may, having regard to the security-risk involved in such custody, direct that the foreign currency be deposited in a bank in such manner as he or it may deem fit. [Inserted by Act 29 of 1993, Section 22 (w.e.f. 8.1.1993). ]
