(2)No order for confiscation of a property under sub-section (1), shall be made unless the owner of such property or the person from whom it is seized or attached is given, -(a)a notice in writing, informing him of the grounds on which it is proposed to confiscate the property;(b)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)a reasonable opportunity of being heard in the matter.
