Section 5 in Farmers' Produce Trade and Commerce (Promotion and Facilitation) Rules, 2020
5. Dispute settlement through Conciliation Board.
- Any dispute arising out of transaction between the farmer and the trader in the trade area shall be first resolved through mutually acceptable solution through conciliation and for that purpose, the disputing parties may file an application in Form-2 through any mode, including e-filing, within fourteen days from the date of dispute to the Sub-Divisional Magistrate having jurisdiction in a place where the transaction has taken place or farmer actually resides or produces farmers' produce, whichever is convenient:Provided that the Sub-Divisional Magistrate may allow the disputing parties to file application within twenty one days from the date of dispute on a reasonable or justifiable cause.Explanation. - For the purposes of this rule, a dispute may include one or more issues relating to quality, quantity, weighing, payment, packaging, rejection, and such other issues.
