Section 12 in The Rajasthan Dacoity Affected Areas Act, 1986
12. Punishment for possessing property and satisfactorily accounted for
Where a person living in a dacoity-affected area is found to be in possession of properties in that area or else where in Rajasthan for which he cannot satisfactorily account for and which has been acquired by or as a result of the commission of a scheduled offence, he shall be punished with imprisonment which may extend to seven years and with fine :Provided that if and when an order of release is made by the special court under section 17, the accused shall, whatever be the stage of trial, be discharged and shall be releasedforthwith if he is under custody and his conviction, if any, shall be deemed not to have ever existed.
