(1)No order confiscating any timber, sandalwood, charcoal, firewood, [gulmavu (machilus marantha) bark, dalchini bark, halmaddi (exudation of ailantus malabricum), canes] [Inserted by Act 12 of 1998 w.e.f. 11.5.1998.], ivory, tools, ropes, chains, boats, vehicles or cattle shall be made under section 71A except after notice in writing to the person from whom it is seized and considering his objections, if any:[Provided that no order confiscating a motor vehicle shall be made except, after giving notice in writing to the registered owner thereof, if in the opinion of the authorised officer it is practicable to do so, and considering his objections, if any.] [Inserted by Act 1 of 1981 w.e.f. 23.2.1981.]
