Section 54 in The Prevention of Money-Laundering Act, 2002
54. Certain [officers and others] [Substituted for the words "officers" by Act No. 2 OF 2013] to assist in inquiry, etc.
- The following officers are hereby empowered and required to assist the authorities in the enforcement of this Act, namely:(a)officers of the Customs and Central Excise Departments;(b)officers appointed under sub-section (1) of section 5 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (61 of 1985);(c)income-tax authorities under sub-section (1) of section 117 of the Income-tax Act, 1961 (43 of 1961);(d)[ members of the recognised stock exchange referred to in clause (j) of section 2 and the officers of the stock exchanges recognised under section 4 of the Securities Contracts (Regulation) Act, 1956;] [Substituted by Act No. 2 OF 2013](e)officers of the Reserve Bank of India constituted under sub-section (1) of section 3 of the Reserve Bank of India Act, 1934 (2 of 1934);(f)officers of Police;(g)officers of enforcement appointed under sub-section (1) of section 36 of the Foreign Exchange Management Act, 1999 (40 of 1999);(h)officers of the Securities and Exchange Board of India established under section 3 of the Securities and Exchange Board of India Act, 1992 (15 of 1992);(ha)[ officers of the Insurance Regulatory and Development Authority established under section 3 of the Insurance Regulatory and Development Authority Act, 1999; [Inserted by Act No. 2 OF 2013](hb)officers of the Forward Markets Commission established under section 3 of the Forward Contracts (Regulation) Act, 1952;(hc)officers and members of the recognised association recognised under section 6 of the Forward Contracts (Regulation) Act, 1952;(hd)officers of the Pension Fund Regulatory and Development Authority;(he)officers of the Department of Posts in the Government of India;(hf)Registrars or Sub-Registrars appointed by the State Governments under section 6 of the Registration Act, 1 908; 16 of 1908.(hg)registering authority empowered to register motor vehicles under Chapter IV of the Motor Vehicles Act, 1 988; 59 of 1988.(hh)officers and members of the Institute of Chartered Accountants of India constituted under section 3 of the Chartered Accountants Act, 1949;(hi)officers and members of the Institute of Cost and Works Accountants of India constituted under section 3 of the Cost and Works Accountants Act, 1959;(hj)officers and members of the Institute of Company Secretaries of India constituted under section 3 of the Company Secretaries Act, 1980;];(i)officers of any other body corporate constituted or established under a Central Act or a State Act;(j)such other officers of the Central Government, State Government, local authorities or [reporting entities] [Substituted for the words "banking companies" by Act No. 2 OF 2013] as the Central Government may, by notification, specify, in this behalf.
