(2)Where an order for forfeiture is made the authority passing the order therefor shall, by a notice placed on the notice board of its office, publish the following details for information of the persons concerned, namely :-(i)the name and address of the dealer and the registration certificate number, if any, in whose case the order is passed;(ii)date of order;(iii)the amount forfeited;(iv)description of goods in respect of which the amount forfeited was collected;(v)the period to which the order passed relates;(vi)reasons for forfeiture.
