Section 7 in The M.P. Van Upaj other than Timber (Vyapar Viniyaman) Niyam, 1969
7. Procedure of enquiry about rejected specified forest produce.
(1)On receipt of a complaint under sub-section (2) of Section 9, the officer holding an enquiry shall as soon as possible, intimate the place, date and time fixed for holding the enquiry to the party or parties concerned.(2)On the date fixed or on any subsequent date to which the enquiry may be adjourned, such officer shall, after hearing the parties or their duly authorised representatives who may appear before him and making such further enquiry he may deem necessary, pass such orders in terms of sub-section (3) or (4) of Section 9, as he considers fit.(3)If the party or parties, as the case may be, do not appear either personally or through their duly authorised representatives, the enquiry officer shall take decision ex parte after making such enquiry as he may deem necessary :Provided that if the Enquiry Officer satisfied that the non-appearance of the party or parties was for sufficient cause, he may, after such further enquiry, as lie may deem fit, pass suitable order in supersession of the ex parte order.(4)Any compensation ordered to be paid as a result of the enquiry or any collection charges so ordered to be paid under sub-section (4) of Section 9 shall be paid within one month from the communication of the orders to the party concerned.
