Kerala Banning of Unregulated Deposit Schemes Rules, 2021

Form 1

[see Rule 4(1)]

Reference No. ...................

To

Name

Address

(Bank/Post Office/Financial Institution/Immovable Property registering authority)

Provisional attachment of property under section 7(3)

This is to inform that M/s. ......................(Name ) is a deposit taker and Proceedings have been lodged against M/s. .....................(Name ) under sub-section (3) of section 7 of the Banning of Unregulated Deposit Schemes Act, 2019 (Central Act 21 of 2019 ) on receiving information that the aforesaid person is soliciting deposits in contravention of section 3 of the said Act.

The order to protect the interests of depositors and in exercise of the powers conferred under sub-section (3) of section 7 of the said Act, I ............................ (name), ..........................(designation) hereby provisionally attach the aforesaid account/property.

The property mentioned above shall not be allowed to be disposed of without the prior permission of the under signed. Copy to .....

Signature:
Name:
Designation: