Section 7(2) in The M.P. Van Upaj other than Timber (Vyapar Viniyaman) Niyam, 1969
(2)On the date fixed or on any subsequent date to which the enquiry may be adjourned, such officer shall, after hearing the parties or their duly authorised representatives who may appear before him and making such further enquiry he may deem necessary, pass such orders in terms of sub-section (3) or (4) of Section 9, as he considers fit.
