Section 9(3) in The Orissa Forest Produce (Control of Trade) Act, 1981
(3)On receipt of a reference under Sub-section (2) the Divisional Forest Officer or such other officer, as the case may be, shall hold an enquiry in the prescribed manner and after hearing the parties concerned, shall pass such orders as he may deem fit and in case he finds the rejection of the specified forest produce to be improper, may direct the authorised officer or agent, as the case may be, to purchase the same and may also award to the person aggrieved such further compensation not exceeding twenty per centum of the price of the specified forest produce, payable to him as he may deem fit.
