Section 9(3) in The Rajasthan Tendu Leaves (Regulation of Trade) Act, 1974
(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 leaves to be improper, he may,-(a)if he considers the leaves in question still suitable for the manufacture of bidis, 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 cent of the price of the leaves payable to him, as the he may deem fit;(b)if he considers that the leaves in question have since then become unsuitable for the manufacture of bidis, direct the payment to the person aggrieved, of any amount not less than the price of such leaves payable to him under sub-section (1) and such further compensation not exceeding twenty per cent of such price as he may deem fit, by way of damages for the loss, suffered by such person.
