Section 8(2) in Farmers' Agreement on Price Assurance and Farm Services (Dispute Resolution) Rules, 2020
(2)On receipt of the application under sub-rule (1) or where, after receiving the application under sub-rule (1) of rule 4, the Sub-divisional Authority finds that the farming agreement had provided for conciliation process, but the parties have failed to settle their dispute through conciliation as provided under sub- section (2) of section 13, of the Act, 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.
