Section 13(2) in The Orissa Saw Mills and Saw Pits (Control) Act, 1991
(2)No order confiscating any property shall be made under Sub-section (1) unless the person from whom the property is seized and, where the owner of such property is known, such owner, are given-(a)notice in writing informing of the grounds on which it is proposed to confiscate such property;(b)an opportunity of making a representation in writing, within the prescribed time which shall be specified in the notice against the grounds for confiscation; and(c)a reasonable opportunity of being heard in the matter.
