Section 10(4) in The Chhattisgarh Vishesh Jan Suraksha Adhiniyam, 2005
(4)The District Magistrate shall publish a notice in two local newspapers one of which is in Hindi language and shall also affix a copy of such notice on the conspicuous part of the place where from such property was taken possession of specifying the articles which are proposed to be forfeited and calling upon any person claiming; that any article, is not liable for forfeiture, to submit in writing within fifteen days from the date of publication of notice any representation he desires to make against forfeiture of the article.
