Section 4 in The Orissa Kendu Leaves (Control of Trade) Rules, 1962
4. Procedure for holding Enquiry.
(1)On receipt of a reference under Sub-section (2) or (3) of Section 7, the Officer holding the enquiry shall, as soon as may be, intimate the place, date and time fixed for holding the enquiry to the parties concerned by a notice in writing delivered to them personally or sent to them by registered post with acknowledgement due.(2)On the date as aforesaid or on any subsequent day to which the enquiry may have been adjourned such officer shall, after hearing the parties who may appear before him either personally or through a duly authorised agent, recording the evidence, if any, adduced by them and after making such further enquiry in the locality as he deem necessary pass such orders as he deems fit and the orders so passed shall be communicated to the parties concerned in the same manner as is provided for service of notice under Sub-rule (1).(3)Damages or collection charges directed to be paid under Subsection (2) or, as the case may be, Sub-section (3) of Section 7 shall be paid within one month from the receipt of the order under Sub-rule (2) by the Government or their authorised officer or agent, as the case may be.
