Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 15 in Farmers' Produce Trade and Commerce (Promotion and Facilitation) Rules, 2020

15. Disposal of Appeal.

(1)The Appellate Authority shall dispose of the appeal in a summary manner within ninety days from the date of filing of such appeal, after giving a reasonable opportunity of being heard to the concerned parties.
(2)The order passed in appeal by the Appellate Authority under sub-rule (1) shall be final and binding, and have the force of the decree of the civil court and shall be enforceable as such, and the decretal amount shall be recovered as arrears of land revenue.Form-1(See rules 3 and 4)Receipt of DeliveryReceipt No.............Date...............Name of the Trader/FPO/Agri Coop. Society (Buyer)..............................Permanent Address of the Buyer..............................Address of Communication of Buyer..............................Phone/Mobile Phone No of Buyer..............................PAN NO (for Trader)..............................Name of Farmer..............................Address of Farmer..............................Description of Farmer Produce Purchased..............................Quality of Farmers' Produce..............................Place of Purchase..............................Date of Purchase.................................................Quantity of Purchase..............................Rate of Purchase (Rs./Qtl)..............................Total Amount Due (Rs.)..............................Date and amount of Payment..............................Signature of BuyerName-Note: Trader, FPOs and Agriculture Cooperative Society are referred to as BuyerForm-2(See rule 5)Application for filing the dispute with Sub-Divisional Magistrate to appoint Conciliation BoardTo,
The Sub-Divisional Magistrate, Date: ---------------------------------
Sir,In terms of Rule 5 of the Farmers' Produce Trade and Commerce (Promotion and Facilitation) Ordinance Rules, 2020, the following information is furnished by the undersigned with a request to constitute a conciliation board to resolve the dispute described below:
S. No. Particulars
1. Details of disputing parties :
(i) Name and address of farmer with contact number,if any.  
(ii) Name and address of trader with contact number  
(iii) Brief of dispute  
(iv) Estimated value of loss/damage  
2. Name and address of recommended conciliatorswith contact no (as applicable):
(i) Representing the Party (up maximum two) (a)(b)
3. Relief Sought  
4. Enclosure
(i) Copy of PAN card (in case of trader)
(ii) Documentary evidence in support of facts statedin this application
To the best of my/our knowledge and belief, theabove stated information is correct.
Signature/thumb expression of Applicant(Asapplicable)Farmer/Trader
Form-3[(See rule 8(2)]Memorandum of Settlement