Section 6(2) in The M.P. Van Upaj (Vyapar Viniyaman) Kastha Niyam, 1973
(2)On the date fixed or on any subsequent date to which the enquiry may be adjourned such officer shall, after hearing the parties or their duly authorised representative who may appear before him and making such enquiry as he may deem necessary, pass such orders in terms of sub-section (3) of Section 9 of the Act, as he considers fit on the date fixed for hearing under this rule:Provided that any person aggrieved with the orders passed may prefer an appeal to the Officer next higher in rank within 30 days of passing of such order, whose decision shall be final.
