Section 3(3) in The Maharashtra Supply of Forest Produce by Government (Revision of Agreements) Rules, 1983
(3)The State Government shall consider the representation, if any, received by it from the purchase within the stipulated period, in response to the show cause notice under sub-rule (1), and decide whether the proposed amendment shall be effected with or without any modification ;Provided that no modification, which is more unfavourable to the purchaser than the amendment proposed under sub-rule (1) shall be made without giving him a reasonable opportunity of being heard.
