(1)Where any property is seized or attached under section 392, the Municipality may subject to the provisions of sub-section (2), order confiscation of such property.(2)No order for confiscation of a property under sub-section (1), shall be made unless the owner of such property or the person from whom it is seized or attached is given, -(a)a notice in writing, informing him of the grounds on which it is proposed to confiscate the property;(b)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)a reasonable opportunity of being heard in the matter.(3)The order of any confiscation made under sub-section (1), shall not prevent the infliction of any punishment to which the person affected thereby is liable under this Act.
