Section 14(1) in West Bengal Protection of Interest of Depositors in Financial Establishments Act, 2013
(1)Upon receipt of an application under sub-section (4) of section 5, the Designated Court shall issue to the financial establishment or to the person, whose property has been attached and vested in the Competent Authority under section 5, a notice accompanied by a copy of the application and affidavit together with an extract of evidence recorded, if any, calling upon such financial establishment and person to show cause as to why the order of attachment should not be made absolute and the property so attached be sold in public auction and such notice shall also be published in two daily newspapers having wide circulation, one in English language and another in vernacular language.
