Section 8B(1) in The Jammu and Kashmir Prohibition on Manufacture of Specified Copper Utensils (By Machine) Act, 2006
(1)If an officer (not below the rank of superintendent of police) of the [Anti-Corruption Bureau] investigating an offence committed under this Act, has reason to believe that any property in relation to which an investigation is being conducted has been acquired by resorting to such acts of omission and commission which constitute an offence of "criminal misconduct" as defined under section 5, he shall, with the prior approval in writing of the [Director of the Anti-Corruption Bureau] [Substituted 'Commissioner of the Vigilance Organisation' by Jammu and Kashmir Act No. 22 of 2018, dated 25.10.2018.], make an order seizing such property and, where it is not practicable to seize such property, make an order of attachment directing that such property shall not be transferred or otherwise dealt with, except with the prior permission of the officer in taking such order or of the Designated Authority before whom the properties seized or attached are produced and a copy of such order shall be served on the person concerned:Provide that the Investigating Officer may, at any stage of investigation after registration of F.I.R. in respect of any case under the Act where he has reason to believe that such property is likely to be transferred or otherwise dealt with to defeat the prosecution of the case direct, with the prior approval of the [Director] [Substituted 'Vigilance Commissioner' by Jammu and Kashmir Act No. 22 of 2018, dated 25.10.2018.], that such property shall not be transferred or dealt with for such period, not exceeding [one days] [Substituted 'ninety days' by Jammu and Kashmir Act No. 22 of 2018, dated 25.10.2018.], as may be specified in the order except with the prior approval of the Designated Authority.][Explanation. - For purposes of this section "attachment" shall include temporarily assuming the custody possession and/or control of such property.] [Added by Act VII of 2007.]
