Section 185(4) in Criminal Rules of Practice and Circular Orders, 1990
(4)The attachment of movable property belonging to the offender shall be made by seizure: -Provided that, where, in addition to or in lieu of seizure, the Police Officer considers that either or both of the methods referred to in Clauses (b) and (c) of Sub-section (3) of Section 83 of the Code should be adopted, he shall obtain an order to that effect from the Court issuing the warrant
