Section 10(4) in Himachal Pradesh Food Security Rules, 2019
(4)In the case of genuine grounds for disagreement between the parties on the claims made in the complaint, the District Grievance Redressal Officer shall issue notices to all parties in the matter about fixing date, time and place for the hearing. The officer may also, at the request of the parties or suo moto, adjourn the proceedings to some other date with or without cost.
