Section 58E in The Wild Life (Protection) Amendment Act, 2002
58E. Identifying illegally acquired property.-(1) An officer not below the rank of Deputy Inspector General of Police duly authorised by the Central Government or as the case may be, the State Government, shall, on receipt of a complaint from the compete t authority about any person having illegally acquired property, proceed to take all steps necessary for tracing and identifying any property illegally acquired by such person.
(2)The steps referred to in sub- section (1) may include any inquiry, investigation or survey in respect of any person, place, property, assets, documents, books of account in any bank or financial institution or any other relevant step as may be necessa y.(3)Any inquiry, investigation or survey referred to in sub- section (2) shall be carried out by an officer mentioned in sub- section (1) in accordance with such directions or guidelines as the competent authority may make or issue in this behalf.
