Section 4(2) in The Orissa Kendu Leaves (Control of Trade) Rules, 1962
(2)On the date as aforesaid or on any subsequent day to which the enquiry may have been adjourned such officer shall, after hearing the parties who may appear before him either personally or through a duly authorised agent, recording the evidence, if any, adduced by them and after making such further enquiry in the locality as he deem necessary pass such orders as he deems fit and the orders so passed shall be communicated to the parties concerned in the same manner as is provided for service of notice under Sub-rule (1).
