Section 13A in The Andhra Pradesh Prohibition Act, 1995
13A. Issue of showcause notice.-
No order of confiscation of any property shall be made under Section 13 unless the person from whom the said property is seized,(a)is given a notice in writing informing him of the grounds on which it is proposed to confiscate such property; and(b)is given an opportunity of making a representation in writing within such reasonable time as may be specified in the notice.
