Foreign Contribution (Regulation) Act, 1976

16. Seizure of article or currency received in contravention of the Act

If any gazetted officer, authorized in this behalf by the Central Government, by general or special order, has any reason to believe that any person has in his possession or control any article exceeding rupees one thousand in value, or currency, whether Indian or foreign, in relation to which any provision of this Act has been, or is being, contravened, he may seize such article or currency.