(1) These rules may be called the Prevention of Money-laundering (the Forms and the Manner of Forwarding a Copy of Order of Arrest of a Person along with the Material to the Adjudicating Authority and its period of Retention) Rules, 2005.

(2) They shall come into force on the date of their publication in the Official Gazette.

(1) In these rules, unless the context otherwise requires,

(a) Act means the Prevention of Money-laundering Act, 2002 (15 of 2003);

(b) Adjudicating Authority means an Adjudicating Authority appointed under sub-section (1) of Section 6 of the Act;

(c) Arresting Officer means the Director, Deputy Director, Assistant Director or any other officer, authorized in this behalf by the Central Government by general or special order to exercise the power to arrest any person under sub-section (1) of Section 19 of the Act;

(d) designated officer means the officer designated by the Adjudicating Authority for the purpose of sub-rule (1) of Rule 4;

(e) Director or Deputy Director or Assistant Director means a Director or a Deputy Director or an Assistant Director, as the case may be, appointed under sub-section (1) of Section 49 of the Act;

(f) Form means forms appended to these rules;

(g) material means any information or material in the possession of the Director or Deputy Director or Assistant Director or any authorised officer, as the case may be, on the basis of which he has recorded reasons under sub-section (1) of Section 19 of the Act;

(h) order means the order of arrest of a person and includes the grounds for such arrest under sub-section (1) of Section 19 of the Act;

(i) section means a section of the Act.

(2) All other words and expressions used and not defined in these rules but defined in the Act shall have the meaning respectively assigned to them in the Act.

(1) The Arresting Officer shall prepare an index of the copy of the order and the material in possession and sign each page to such index of the copy of the order and the material and shall also write a letter while forwarding such index, order and the material to the Adjudicating Authority in a sealed envelope.

(2) The Arresting Officer shall place an acknowledgement slip in Form-I appended to these rules inside the envelope before sealing it.

(3) The Arresting Officer shall indicate a reference number and date of despatch on the sealed envelope.

(4) The sealed envelope shall be marked Confidential and To be opened by the addressee only the complete address of the Adjudicating Authority including his name shall be mentioned on the sealed envelope with the official seal.

(5) The Arresting Officer shall place the sealed envelope inside an outer envelope, along with an acknowledgement slip in Form-II appended to these rules.

(6) The outer envelope shall be sealed and complete address of the Adjudicating Authority shall be mentioned on the sealed outer envelope.

(7) The Arresting Officer shall maintain registers and other records such as acknowledgement slip register, dak register for the purposes of this rule and shall ensure that necessary entries are made in the register immediately as soon the copy of order and the material are forwarded to the Adjudicating Authority.

(1) On receipt of the outer sealed envelope along with Form-II, the Adjudicating Authority or in his absence, the designated officer of the office of Adjudicating Authority shall forward Form-II duly filled in, signed and his name legibly written below his signature. The seal of the office of the Adjudicating Authority shall be affixed before forwarding the Form-II to the Arresting Officer as a token of receipt of the sealed envelope.

(2) The Adjudicating Authority shall, on opening of the sealed envelope, forward Form-I duly filled in, signed and his name legibly written below his signature. The seal of the office of the Adjudicating Authority shall be affixed before forwarding the Form-I to the Arresting Officer as a token of receipt of the copy of order of the arrest and the material.

(3) The Adjudicating Authority shall maintain registers and other records such as acknowledgement slip register, dak register, and register showing details of receipt of the copy of the order of the arrest along with the material for the purposes of this rule and shall ensure that necessary entries are made in the registers immediately on receipt of such order and the material.

The Adjudicating Authority shall retain the copy of order of the arrest and the material for a period of ten years, or, if before the expiry of the said period of ten years,

(i) any proceedings under Section 8 of the Act have been commenced, until the disposal of such proceedings; or

(ii) where an appeal has been preferred to the Appellate Tribunal under Section 26 of the Act, until the disposal of such appeal by the Appellate Tribunal; or

(iii) where an appeal has been filed in the High Court under Section 42 of the Act, until the disposal of such appeal by the High Court;

Whichever is later.

The Arresting Officer while exercising powers under sub-section (1) of Section 19 of the Act shall sign the Arrest Order in Form-III appended to these rules.

If any question arises relating to the interpretation of these rules, the matter shall be referred to the Central Government and the decision of the Central Government shall be final.

[See sub-rule (2) of Rule 3]

Serial Number

Received a copy of the order of arrest of (Name of the person arrested) bearing No. , dated from the Director/Deputy Director/Assistant Director/authorized officer on (date) at (time)

(Signature of the Adjudicating Authority)

Date:

.

(Name of the Adjudicating Authority)

(Office seal)

To

.

(Arresting Officer)

Address:

.

.

[See sub-rule (5) of Rule 3]

Serial Number

Received a sealed envelope bearing No. dated from the Director/Deputy Director/Assistant Director/authorized officer on (date) at (time)

Signature of the Adjudicating Authority/

designated officer of the office of

Adjudicating Authority

.

Name of the Adjudicating Authority/

designated officer of the office of

Adjudicating Authority.

(Office Seal)

To

(Arresting Officer)

Address:

[See Rule 6]

Whereas, I ., Director/Deputy Director/Assistant Director/Officer authorised in this behalf by the Central Government, have reason to believe that (name of the person arrested) resident of has been guilty of an offence punishable under the provisions of the Prevention of Money-laundering Act, 2002 (15 of 2003);

Now, therefore, in exercise of the powers conferred on me under sub-section (1) of Section 19 of the Prevention of Money-laundering Act, 2002 (15 of 2003), I hereby arrest the said (name of the person arrested) at hours on and he has been informed of the grounds for such arrest.

Dated at on this day of Two thousand

Arresting Officer

(Signature with Seal)

To

(Name and complete address of the person arrested)

1. Vide Ministry of Finance (Deptt. of Revenue), Noti. No. G.S.R. 446(E), dated July 1, 2005, published in the Gazette of India, Extra., Part II, Section 3(i), dated 1st July, 2005, pp. 75-79, No. 292.