Section 9(3) in The M.P. Tendu Patta (Vyapar Viniyaman) Adhiniyam, 1964
(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 may deem fit and in case he finds the rejection of 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 cae may be, to purchase the same and may also award to the person aggrieved, such further compensation not exceeding twenty per centum of the price of the leaves payable to him, as he may deem fit;(b)if he considers that the leaves in question have since become unsuitable for manufacturing 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 centum of such price as he may deem fit by way of damages for loss suffered by such person.
