Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976
19. Power to take possession-
(1) Where any property has been declared to be forfeited to the Central Government under this Act, or where the person affected has failed to pay he fine due under sub-section(1) of Section 9 within the time allowed therefor under sub-section (3) of that section, the competent authority may order the person affected as well as any other person who may be in possession of the property to surrender or deliver possession thereof to the competent authority or to any person duly authorized by it in this behalf within thirty days of the of the service of the order.
(2) If any person refuses or fails to comply with an order made under sub-section (1), the competent authority may take possession of the property and may for that purpose use such force as may be necessary.
(3) Notwithstanding anything contained in sub-section (2), the competent authority may, for the purpose of taking possession of any property referred to in sub-section (1), requisition the service of any police officer to assist the competent authority and it shall be the duty of such officer to comply with such requisition.
