Section 8 in Farmers' Agreement on Price Assurance and Farm Services (Dispute Resolution) Rules, 2020
8. 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 to the concerned Sub- Divisional Authority to decide the dispute.Provided that the Sub-Divisional Authority may allow the 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)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.(3)The Sub-Divisional Authority shall decide the dispute in a summary manner subject to the conditions specified in sub-section (2) of section l4 of the Act, 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.
