Section 7(1) in The Orissa Electric Supply-line Material (Unlawful possession) Act, 1988
(1)Where an Authorised Officer seizes any electric supply-line material or where any such electric supply-line material is produced before him or is made over to him by the Police, he shall, if he is satisfied that an offence under this Act has been committed in respect thereof, order the confiscation of the electric supply-line material together with all tools, ropes, chains, vehicles, vessels and other conveyances used in committing such offence within the prescribed time ;Provided that no order confiscating any electric supply-line material or any tools, ropes, chains, vehicles or other conveyances used in committing the offence shall be made, unless the person from whom the property seized is given-(a)a notice in writing informing him of the grounds on which it is proposed to confiscate such property, tools, ropes, chains and vehicles, vessels and other conveyances;(b)an opportunity of making representation in writing within such reasonable time as were specified in the notice against the grounds of confiscation; and(c)a reasonable opportunity of being heard in the matters.
