Section 4L in Imports and Exports (Control) Act, 1947
4L. [ Giving of opportunity to the owner of goods, etc. [Inserted by Act 12 of 1976, Section 3.]
- No order of adjudication of confiscation or imposing a penalty shall be made unless the owner of the goods, materials, conveyance or animal, or other person concerned, is given a notice in writing-(i)informing him of the grounds on which it is proposed to confiscate such goods, materials, conveyance or animal or to impose a penalty;(ii)giving him a reasonable opportunity of making a representation in writing within such reasonable time as may be specified in the notice against the confiscation or imposition of penalty mentioned therein, and, if he so desires, of being heard in the matter.]
