Section 9 in Farmers' Produce Trade and Commerce (Promotion and Facilitation) Rules, 2020
9. Dispute settlement through Sub-Divisional Authority.
(1)If the conciliation board fails to resolve the dispute or the parties to the transaction are unable to resolve the dispute within thirty days as mentioned in sub-rule (1) of rule 7, an aggrieved party may, within fourteen days therefrom, make an application in Form-4 to the concerned Sub- Divisional Magistrate who shall be the Sub-Divisional Authority to decide the dispute:Provided that the Sub-Divisional Authority may allow an aggrieved party to file such application within twenty one days instead of fourteen days, if such party shows reasonable or justifiable cause for the delay.(2)An aggrieved party shall comply with the following requirements, namely.-(i)the application shall be duly signed and verified by the applicant, and may also be filed electronically;(ii)the copy of the brief report prepared by the conciliation board under sub-rule (3) of rule 7, along with supporting documents shall accompany the application;(iii)the application may be filed personally by the applicant or through an advocate.(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.(4)The Sub-Divisional Authority shall decide the dispute or contravention in a summary manner as provided under sub-section (7) of section 8 by passing a reasoned order within thirty days from the date of its filing, after giving an opportunity of being heard to the concerned parties and the contravener.
