Section 30(3) in The Khadi and Village Industries Commission Rules, 2006
(3)The Tribunal so constituted shall, after making such inquiry as it may deem fit and after giving to the person denying liability and the Commission a reasonable opportunity of being heard and after considering such evidence as may be produced by such person and the Commission, decide the question whether and, if so, what sum is payable by such person to the Commission within three months from the date of publication in the Official Gazette of the notification, notifying the constitution of the Tribunal.
