(1)No order confiscating any property shall be made under section 43A unless the person from whom the same is seized,-(a)is given a notice in writing informing him the grounds on which it is proposed to confiscate such property;(b)is given an opportunity of making a representation in writing within such reasonable time as may be specified in the notice against the grounds of confiscation; and(c)is given a reasonable opportunity of being heard in the matter.
