(1)No order confiscating any property shall be made under section 67B unless the person from whom the same is seized -(a)is given a notice in writing informing him of the grounds on which it is proposed to confiscate such property;(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.
