Section 19(3) in The Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976
(3)Notwithstanding anything contained in sub-section (2), the competent authority may, for the purpose of taking possession of any property referred to in sub-section (1), requisition the service of any police officer to assist the competent authority and it shall be the duty of such officer to comply with such requisition.
