Section 24U(8) in The Orissa Agricultural Produce Markets Rules, 1958
(8)Award or Decision - The Director or any person deciding the dispute shall, record a brief memorandum of the evidence of the parties and witnesses and upon the evidence so recorded and after consideration of any documentary evidence produced by the parties, a decision or award, as the case may be, shall be given on principles of justice and equity within 30 days from the date of reference. The decision shall be communicated to all the parties concerned immediately.
