6. Initiation of proceedings for determination of liability.
(1)The proceeding for determination of liability of a dealer under sub-section (1) of Section 6 shall be initiated by issue of a notice in Form 1.(2)The order determining the liability of a dealer under sub-section (1) of Section 6 shall be in Form 2. A copy of such order shall be served on the dealer within thirty days from the date of passing that order.
