Section 9(3) in Maharashtra Forest Produce (Regulation of Trade) Act, 1969
(3)On receipt of a complaint under sub-section (2), the Divisional Forest Officer or such other officer, as the case may be, shall hold an enquiry on the spot or at the headquarters, in the prescribed manner; and after hearing the parties concerned or their authorised agent shall pass such orders as he may deem fit; and in case he finds the refusal to purchase the [*] [The word minor was deleted by Maharashtra 45 of 1997, section 11.] forest produce to be improper, he may,(a)if he considers the [*] [The word minor was deleted by Maharashtra 45 of 1997, section 11.] forest produce in question still suitable for the manufacture of finished goods, or for any other commercial purpose 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 [*] [The word minor was deleted by Maharashtra 45 of 1997, section 11.] forest produce payable to him, as he may deem fit;(b)if he considers that the [*] [The word minor was deleted by Maharashtra 45 of 1997, section 11.] forest produce in question has since become unsuitable for manufacture of finished goods or for any other commercial purpose- direct the payment to the person aggrieved of any amount not less than the produce, of such [*] [The word minor was deleted by Maharashtra 45 of 1997, section 11.] forest 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.
