Section 4(2) in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
(2)The Enquiry Officer may, for enabling him to make the report, by notice require the persons making the suggestions and objections to appear before him not earlier than fifteen days from the date of the notice in person or through a representative at the place and time specified in the notice. The Enquiry Officer, after hearing the persons, shall [within a period of [two months] [Modified at per Government Notification No. APM/1 167/25332-(Part III)-C-1, dated 18th February, 1971, published in M.G.G., dated 27th May, 1971 p. 868.]] from the date on which the hearing was given or if there be more than one day on which the hearing was given or the last date on which the hearing was given], submit his report to the State Government along with all objections and suggestions received to the notification.
