Section 26(4) in The Jammu and Kashmir Forest Act, 1987 (1930 A.D.)
(4)No order confiscating any property shall be made under sub-section (3) unless the Authorised Officer,-(a)sends an intimation in writing about the proceedings for confiscation of the property to the Magistrate having jurisdiction to try the offence on account of which the seizure has been made but no order to be passed ;(b)issue a notice in writing to the person from whom the property is seized and to any other person who may appear to the authorised officer to have some interest in such property ;(c)gives to the officer effecting the seizure and the person or persons to whom notice issued under clause (b) a hearing on date to be fixed for such purpose.
