Section 9(2) in Farmers' Produce Trade and Commerce (Promotion and Facilitation) Rules, 2020
(2)An aggrieved party shall comply with the following requirements, namely.-(i)the application shall be duly signed and verified by the applicant, and may also be filed electronically;(ii)the copy of the brief report prepared by the conciliation board under sub-rule (3) of rule 7, along with supporting documents shall accompany the application;(iii)the application may be filed personally by the applicant or through an advocate.
