Section 13 in Uttarakhand Benami Transactions (Prohibition) Act, 2016
13. Notice and attachment of property involved in prohibited benami transaction.
(1)Where the initiating Officer, on the basis of material in his possession, has reason to believe that any person, not being a person referred in sub-section (2) of Section 3, is a benamidar in respect of a property, he may, after recording reasons in writing, issue a notice to such person to show cause within such time as maybe specified in the notice why such property should not be treated as benami property.(2)Where a notice under sub-section (1) specifies any property as being held by a benamidar referred to in that sub-section, a copy of the notice shall also be served upon such other person who is a beneficial owner.(3)Where the Initiating Officer is of the opinion that the person in possession of the property held benami may alienate such property during the period specified in notice, he may, with the previous approval of the Approving Authority, by order in writing, attach provisionally such property in the manner as may be prescribed.(4)The Initiating Officer, after making such inquiries and calling for such reports or evidence as he deems fit and taking into account all relevant materials, shall, within a period of ninety days from the date of issue of notice under sub-section (1), -(a)where the provisional attachment has been made under sub-section (3), -(i)pass an order continuing the provisional attachment of the property with the prior Approval of the Approving Authority, till the date of the order made by the Adjudicating Authority under sub-section (3) of section 15; or(ii)revoke the provisional attachment of the property with the prior approval of the Approving Authority;(b)where provisional attachment has not been made under sub-section (3)-(i)pass an order provisional attaching the property till the date of order made by the Adjudicating Authority under sub-section (3) of Section of Section 15; or(ii)decided not to attach the property as specified in the notice, with the prior approval of the Approving Authority.(5)Where the Initiating Officer Passes an order continuing the provisional attachment of the Property under sub-clause (i) of clause (a) or passes an order provisionally attaching the property under sub-clause(i) of clause (b) of sub-section (4), he shall, within fifteen days from such attachment, draw up a statement of ease and refer it to the Adjudicating Authority.
