Section 13(5) in Telangana State Sand Mining Rules, 2015
(5)No order of confiscation of any machinery/vehicle shall be made under sub-rule (4) unless the person from whom the machinery/vehicle is seized is given:-(a)A notice in writing informing the person of the grounds on which it is proposed to confiscate such property.(b)An opportunity of making a representation in writing within such time as may be specified in the notice against the grounds for confiscation; and(c)A reasonable opportunity of being heard in the matter.
