Section 10 in Money Circulation Scheme (Banning) Rules, 2013
10.
On a report received from the investigating officer and on being satisfied that prima-facie evidence exists, that a money circulation scheme including disguised money circulation scheme is being operated, an officer not below the rank of Superintendent of Police or other officers as notified by the State Government in this regard, may order sealing of the business premises and offices connected with such schemes, suspend operations of the bank accounts connected with such schemes and take such other action as required for closure of business operations pertaining to such schemes.
