Section 16 in Chhattisgarh Krishi Upaj Mandi (Special Licence for more than One Market Areas) Rules, 2007
16. Disposal of complaints of seller regarding payment.
- If any dispute arises between the holder of the special licence and the seller regarding rates, weigh, value and/or payment of purchased notified agriculture produce, then a complaint will be submitted to the Secretary of the market committee of the concerned market areas and its copy will be given to the Divisional Deputy Director. After proper inquiry of the case, the Secretary will dispose of the complaint within the period of seven days, but in case the complaint partains to the payment of seller, the Secretary will immediately take action and inform forthwith to the Managing Director and the notified authority/officer in writing.
