Section 9(3) in Farmers' Produce Trade and Commerce (Promotion and Facilitation) Rules, 2020
(3)The Sub-Divisional Authority shall(i)issue notice to both parties and they shall attend proceedings before the Sub-Divisional Authority on the designated date;(ii)hear both the parties by taking into account circumstances and the documentary evidence provided by the parties:Provided that the Sub-Divisional Authority may, if required, make necessary inquires to arrive at its decision.
