Section 4(3) in Fugitive Economic Offenders (Manner and Conditions for Receipt and Management of Confiscated Properties) Rules, 2018
(3)The Administrator shall maintain a register containing the details of immovable property referred to in sub-rule (1), in Form I and details of moveable properties, such as cash, Government or other securities, bullion, jewellery or other valuables referred to in sub-rule(2), in Form II.
