Section 25(5) in The Unlawful Activities (Prevention) Act, 1967
(5)The investigating officer may seize and detain any cash to which this Chapter applies if he has reasonable grounds for suspecting that—(a)it is intended to be used for the purposes of terrorism; or(b)it forms the whole or part of the resources of a terrorist organisation:Provided that the cash seized under this sub-section by the investigating officer shall be released within a period of forty-eight hours beginning with the time when it is seized unless the matter involving the cash is before the Designated Authority and such Authority passes an order allowing its retention beyond forty-eight hours.Explanation.—For the purposes of this sub-section, “cash” means—(a)coins or notes in any currency;(b)postal orders;(c)traveller’ scheques;[(ca) credit or debit cards or cards that serve a similar purpose;](d)banker’s drafts; and(e)such other monetary instruments as the Central Government or, as the case may be, the State Government may specify by an order made in writing.
