Section 52(5) in The Foreign Exchange Regulation Act, 1973
(5)No order of the adjudicating officer made under section 50 read with section 51 shall be varied by the Appellate Board so as to prejudicially affect any person without giving such person a reasonable opportunity for making a representation in the matter, and subject thereto, the Appellate Board shall follow such procedure, in respect of the proceedings before it, as may be prescribed.
