(3)No order under sub-section (2) shall be made unless the Collector has -(a)sent an intimation in a form prescribed by the Excise Commissioner about initiation of proceedings for confiscation of seized intoxicants, articles, implements, utensils, materials, conveyance, etc. to the court having jurisdiction to try the offence on account of which the seizure has been made.(b)issued a notice in writing to the person from whom such intoxicants, articles, implements, utensils, materials, conveyance, etc. have been seized and to any person staking claim to it and to any other person who may appear before the Collector to have an interest in it:(c)afforded an opportunity to the persons referred to in clause (b) above of making a representation against proposed confiscation.(d)given to the officer effecting the seizure under sub-section (1) and to the person or persons who have been noticed under clause (b) a hearing.
