Section 32(4) in The Bharatiya Vayuyan Adhiniyam, 2024
(4)Where the designated officer is satisfied that any contravention of the provisions of the rules has been committed by any person, he may, by an order in writing, impose penalty on such person stating the nature of contravention, the provision of rules which has been contravened and the reasons for imposing such penalty:Provided that the designated officer shall, before imposing any penalty, give an opportunity of being heard to such person:Provided further that the designated officer shall not proceed for imposition of penalty under sub- section (4), if an action under this Act other than the imposition of such penalty has been initiated for contravention of same provision on the same cause of action.
