Section 9(1) in Rajasthan Goods (Control of Production, Supply, Distribution and Trade and Commerce) Act, 2014
(1)No order confiscating any declared goods shall be made under section 8 unless the owner of such declared goods, package, covering, receptacle, animal, vehicle, vessel or other conveyance, or the person from whom it is seized,-(a)is given a notice in writing informing him of the grounds on which it is proposed to confiscate the declared goods, package, covering, receptacle, animal, vehicle, vessel or other conveyance;(b)is given an opportunity of making a representation in writing within such reasonable time as may be specified in the notice against the grounds of confiscation; and(c)is given a reasonable opportunity of being heard-in the matter.
