Section 13A in Andhra Pradesh Prohibition Act, 1995
13A. Issue of show cause notice.
- No order of confiscation of any property shall be made under Section 13 unless the persons from whom the said property is seized,-(a)is given a notice in writing informing him of the grounds on which it is proposed to confiscate such property; and(b)is given an opportunity of making a representation in writing within such reasonable time as may be specified in the notice.
