(1)The Farmers' Organisation shall have a right to take action on any of the offences specified under Section 23 of the Act.(2)The President of the Farmers' Organisation or his nominees shall give a notice of the offence to the individual.(3)The individual who has committed the offence shall be given reasonable opportunity, to explain his point of view.(4)The Executive Committee after examination of the material as indicated in Sub-rules (2) and (3) shall decide, by a majority, the nature and gravity of the offences.(5)If the offence is proved beyond doubt, the Executive Committee may fix a reasonable amount as fine, as specified under Section 25 of the Act keeping in view the nature of offence committed under Section 23 of the Act and recover it.(6)The money recovered as per Sub-rule (5) above shall be duly acknowledged and accounted for.(7)In case the offence is not compounded, the Secretary shall lodge complaint (F.I.R.) in the Police-Station for necessary legal action under Section 23 of the Act.
