Section 11(3) in Telangana Public Security Act, 1992
(3)Before an order of forfeiture is made under sub-section (1) the Government shall give a written notice to the person, if any, in whose custody the monies, securities or other assets are found of its intention to forfeit and such person may make a representation to the Government against the proposed order of forfeiture within fifteen days of the receipt of the notice. The Government shall after considering the representation, if any, received from the affected person pass such orders as they deem fit.
