Section 11(3) in The Chhattisgarh Vishesh Jan Suraksha Adhiniyam, 2005
(3)Before any order of forfeiture is made under sub-section (1), the Government shall give a written notice to the person, if any in whose custody the moneys, securities or other assets are found of its intention to forfeit and such person may make a representation to the Government against the proposed order of forfeiture within fifteen days of the receipt of the notice. The Government shall after considering the representation, if any, received from the affected person, pass such orders as it deems fit.
