Section 8 in Farmers' Produce Trade and Commerce (Promotion and Facilitation) Rules, 2020
8. Time limit for completion of conciliation.
(1)The process for conciliation under rule 7 shall be completed within a period of thirty days from the date of appointment of board.(2)On settlement of the dispute, a Memorandum of Settlement shall be drawn accordingly, in Form-3 and duly signed by the disputing parties and thereupon, it shall be binding upon them.(3)In case the dispute is not settled, the conciliation board shall prepare a brief report stating the brief issues, efforts made by it to resolve those issues, the cause for failure of conciliation and any other matters that the conciliation board deems appropriate.(4)A copy of the brief report prepared under sub-rule (3) shall be provided to the Sub-Divisional Magistrate and to each of the parties.
