Section 9(4) in Andhra Pradesh Mineral Dealer's Rules, 2000
(4)When any mineral or property seized is produced before the competent authority and he is satisfied that under these rules an offence is committed, he may order confiscation of mineral and other properties used in committing such offence subject to the condition that: -(a)a notice shall be issued in writing in Form - L to the accused person informing him on the ground on which it is proposed to confiscate such property,(b)an opportunity shall be given to the accused person for making a representation in writing within a period of three (3) days and a personal hearing against confiscation.
