Section 8(3) in The U.P. Resin and other Forest Produce (Regulation of Trade) Act, 1976
(3)On receipt of a complaint under sub-section (2), the competent officer shall hold a summary inquiry and pass such order within thirty days of the receipt of the complaint as he may deem fit, and in case he finds such refusal to be improper, he may direct the authorised officer to purchase the same.
