The Export (Quality Control and Inspection) Act, 1963

10L. Giving of opportunity to the owner of goods, etc.

No order of adjudication of confiscation or imposing a penalty shall be made unless the owner of the commodity, conveyance or animal or other person concerned, is given a notice in writing--

1. informing him of the grounds on which it is proposed to confiscate such commodity, conveyance or animal or to impose a penalty;
2. giving him a reasonable opportunity of making a representation in writing within such reasonable time as may be specified in the notice against the confiscation or imposition of penalty mentioned therein, and, if he so desires, of being heard in the matter.

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