Section 9(3) in The M.P. Van Upaj (Vyapar Viniyaman) Adhiniyam, 1969
(3)On receipt of a complaint under sub-section (2), the [Officer-in-charge of Forest Division] [Substituted for Divisional Forest Officer' by M.P. Act No. 11 of 2009.], or such other officer, as the case may be, shall hold an enquiry in the prescribed manner and after hearing the parties concerned shall pass such orders as he may deem fit and in case finds the rejection of the specified forest produce to be improper, he may,-(a)if he considers the specified forest produce in question still suitable for the manufacture in which specified forest produce is used or for trade direct the authorised officer or agent, as the case may be, to purchase the same and may also award to the person aggrieved such further compensation not exceeding twenty per centum of the price of the specified forest produce payable to him as he may deem fit.(b)the considers that the produce in question has since become unsuitable for the manufacture in which such specified forest produce is used or for trade, direct the payment to the person aggrieved of any amount not less than the price of such produce payable to him under sub-section (1) and such further compensation not exceeding twenty per centum of such price as he may deem fit by way of damages for the loss suffered by such person.
