Section 9(3) in Arunachal Pradesh Forest and Special Tiger Protection Force Act, 2012
(3)The Government may call for and examine the proceedings under Section 8 or under sub-section (2) of this section and may make such inquiry or cause such inquiry to be made and subject to the provision of this Act, may pass such order thereon as it thinks fit:Provided that no order imposing an enhanced penalty under subsection (2) or sub-section (3) shall be made unless a reasonable opportunity of being heard has been given to the person affected by order.
