Section 6 in The M.P. Van Upaj (Vyapar Viniyaman) Kastha Niyam, 1973
6. Procedure of enquiry about rejected Specified Timber.
(1)On receipt of a complaint under sub-section (2) of Section 9 of the Act, the Officer holding an enquiry shall as soon as possible by serving a notice intimate the place, date and time fixed for holding the enquiry to the party or parties concerned.(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 representative who may appear before him and making such enquiry as he may deem necessary, pass such orders in terms of sub-section (3) of Section 9 of the Act, as he considers fit on the date fixed for hearing under this rule:Provided that any person aggrieved with the orders passed may prefer an appeal to the Officer next higher in rank within 30 days of passing of such order, whose decision shall be final.(3)If the party or parties, as the case may be, do not appear either personally or through their representatives with power of attorney, the enquiry officer shall take decision, ex parte after making such enquiry as he may deem necessary :Provided that if on receipt of the application within 15 days of the passing of the ex parte order, the enquiry officer is satisfied that the non-appearance of the party or parties was for a sufficient cause, he may, after making such enquiry as he may deem fit pass suitable orders setting aside the ex parte order :Provided further that where the application for setting aside the ex parte order has been rejected an appeal against that order may be filed before the officer next higher in rank within thirty days from the dale of rejection of the application, whose decision shall be final.
