Section 11 in Madhya Pradesh Vishesh Nyayalaya Niyam, 2012
11. Particulars of the application made before the authorised officer and Form of notice.
(1)The application to be filed under Section 13 before the authorised officer shall, inter alia, contain the following particulars, namely:-(a)name of the person affected;(b)official designation and detailed addresses of the person affected;(c)the particulars of the known source of income of the person affected;(d)particulars of assets that are maintained by the person affected and their estimated value;(e)how much of these assets are disproportionate to the known sources of income; manner of confiscation prayed for;(g)name and detailed address of the persons whose affidavits are furnished in support of the case; and(h)location of the money or property with appropriate value.(2)The notice of confiscation to be issued under section 14 shall be in Form II.(3)The applications filed before the authorised officer shall contain the particulars as specified in Form III.
