Section 6-B
6-B ISSUE OF SHOW-CAUSE NOTICE BEFORE CONFISCATION OF
ESSENTIAL COMMODITY.


[ 31 No order confiscating any [ 32 essential commodity 32 ]
package, covering, receptacle, animal, vehicle, vessel or
other conveyance shall be made under section 6A unless the
owner of such [ 33 [ 34 essential commodity, 34 ] package,
covering, receptacle, animal, vehicle, vessel or other
conveyance 33 ] or the person from whom [ 35 it is seized 35 ] -

(a) is given a notice in writing informing him of the
grounds on which it is proposed to confiscate the
[ 36 [ 37 essential commodity 37 ], package, covering,
receptacle. animal, vehicle, vessel or other conveyance 36 ];

(b) is given an opportunity of making a representation in
writing within such reasonable time as may be specified in
the notice against the grounds of confiscation; and

(c) is given a reasonable opportunity of being heard in the
matter. 31 ]

[ 38 (2) Without prejudice to the provisions of sub-section
(1). no order confiscating any animal, vehicle, vessel or
other conveyance shall be made under section 6A if the owner
of the animal, vehicle, vessel or other conveyance proves to
the satisfaction of the Collector that it was used in
carrying the essential commodity without the knowledge or
connivance of the owner himself, his agent, if any, and the
person in charge of the animal, vehicle, vessel or other
conveyance and that each of them had taken all reasonable
and necessary precautions against such use 38 ].

[ 39 (3) No order confiscating any essential commodity,
package, covering, receptacle, animal, vehicle, vessel or
other conveyance shall be invalid merely by reason of any
defect or irregularity in the notice given under clause (a)
of sub-section (1), if, in giving such notice, the
provisions of that clause have been substantially complied
with 39 ].