Section 9 in The Smugglers And Foreign Exchange Manipulators (Receipt, Management And Disposal Of Forfeited Property) Rules, 2006
9. Management of land and building
.The competent authority may authorise any officer referred to in section 17 of the Act to take possession of land or building in respect of which an order under section 7 has been passed or where the person affected has failed to pay the fine under sub-section (1) of section 9 within the time allowed under that section.
