(1)Whenever the Commissioner has reason to believe that any of the articles mentioned in section 24A does not correspond with the description and limitations provided in section 59A, he shall cause an analysis of the said article to be made and if upon such analysis the Commissioner shall find the said article does not so correspond, he shall give not less than 15 days notice in writing to the person who is the manufacturer thereof or is known or believed to have imported or obtained such article to show cause why the said article should not be dealt with as the intoxicating liquor, such notice to be served personally or by registered post as the Commissioner may determine, and shall specify the time when, place where, and the name of the officer before whom such person is required to appear.
