Section 4 in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
4. Procedure for holding enquiry for considering objections and suggestions.
(1)The State Government may, if it considers necessary so to do, authorise any officer to enquire into any suggestions and objections received by it to the notification under section 3 and require the officer to submit to it his report [* * *] [Deleted by G. N., No. APM. 1167/25332-(Part III)-C-1, dated 18.2.71, published in M.G.G., Part IV-B, dated 18.2.1071.].(2)The Enquiry Officer may, for enabling him to make the report, by notice require the persons making the suggestions and objections to appear before him not earlier than fifteen days from the date of the notice in person or through a representative at the place and time specified in the notice. The Enquiry Officer, after hearing the persons, shall [within a period of [two months] [Modified at per Government Notification No. APM/1 167/25332-(Part III)-C-1, dated 18th February, 1971, published in M.G.G., dated 27th May, 1971 p. 868.]] from the date on which the hearing was given or if there be more than one day on which the hearing was given or the last date on which the hearing was given], submit his report to the State Government along with all objections and suggestions received to the notification.(3)On receipt of the report, the State Government shall, after considering the report, with due regard to the objections and suggestions received by it, decide the question of regulating marketing of agricultural produce in the area specified in the notification. After the question is decided, the State Government may issue the notification under sub-section (1) of section 4 in terms of such decision.
