Section 15A(2) in The M.P. Van Upaj (Vyapar Viniyaman) Adhiniyam, 1969
(2)The Appellate Authority referred to in sub-section (1), may, where no appeal has been preferred before him, "suo motu" within thirty days of date of receipt of copy of [order of authorised officer] [Substituted for 'order of confiscation' by M.P. Act No. 14 of 2007.] by him, and shall on presentation of memorandum of appeal issue a notice for hearing of appeal or, as the case may be, of "suo motu" action to the officer or person effecting seizure and to any other person (including appellant, if any) who in the opinion of the Appellate Authority, is likely to be adversely affected by the [order of authorised officer] [Substituted for 'order of confiscation' by M.P. Act No. 14 of 2007.] and may send for the record of the case :Provided that no formal notice of appeal need be issued to such amongst the appellant officer or person effecting seizure and any other person likely to be adversely affected as aforesaid, as may waive the notice or as may be informed in any other manner of date of hearing of appeal by the Appellate Authority.
