Section 7(1) in The Orissa Grama Panchayats (Minor Forest Produce Administration) Rules, 2002
(1)If at any time or in respect of any case it appears to the Sarpanch, that a trader, registered under these rules, has failed to-(i)Pay the minimum price of procurement to the Primary gatherers fixed by the Grama Panchayat in Minor Forest Produce;(ii)register himself in the Grama Panchayat; or(iii)Comply with the conditions of registration; the Sarpanch shall issue a notice to such dealer or person, as the case may be to show cause as to why the registration shall not be cancelled or action shall not be taken against him for such illegal trading.
