The Banning of Unregulated Deposit Schemes Rules, 2020
8. Application for confirmation of provisional attachment.-
The Competent Authority shall file an application before the Designated Court for making the provisional attachment absolute, containing the following particulars, namely:-
(a) a complete list of the property, money or deposits attached;
(b) in case of immoveable property, the name or names and particulars of the owner of the property, any person who claims to be in possession of the property, and any other person who has an interest in the said property;
(c) the record of the provisionally attached property specified in sub-rule (6) of rule 4 and the valuation report, if any, specified in sub-rule (8) of rule 4;
(d) a list of the depositors from whom the deposit taker has accepted or collected deposits; and
(e) a list of dues owed to depositors including amounts that may be realised from sale of any attached property of the deposit taker.
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