Section 9(4) in Farmers' Produce Trade and Commerce (Promotion and Facilitation) Rules, 2020
(4)The Sub-Divisional Authority shall decide the dispute or contravention in a summary manner as provided under sub-section (7) of section 8 by passing a reasoned order within thirty days from the date of its filing, after giving an opportunity of being heard to the concerned parties and the contravener.
