Section 31 in The Gujarat Agricultural Produce Markets Act, 1963
31. Certain differences regarding construction of rules, etc. about weights, measures, other disputes decided by market committee.
(1)Notwithstanding anything contained in the Bombay Weights and Measures (Enforcement) Act, 1958 (Bombay LXIX of 1958) if any difference arises between an Inspector appointed under Section 15 of the said Act and any person interested as to the meaning or construction of any rule or regulation or as to the method of verifying, adjusting or stamping any weight or measure or weighing or measuring instrument in any market area, at the request of the person interested it shall be and in other case may be, referred by the Inspector to the market committee and the decision of the market committee shall, subject to the provisions of sub-section (3), be final.(2)If any dispute arises in the course of business under this Act between persons operating in the market, any person who is party to the dispute may refer it to the market committee and the decision of the market committee, subject to the provisions of subsection (3), shall be final.(3)From a decision under sub-sections (1) or (2) an appeal shall within the time prescribed lie to the State Government or such officer as the State Government may appoint in this behalf. The decision of the State Government or, as the case may be, such officer shall be final.[Chapter IV-A] [Chapter IV-A inserted by Gujarat 17 of 2007, dated 1st May 2007 (w.e.f. 02-07-2007).] Private Market, Special Market, E-Market, Direct Purchase Market, Farmer-Consumer Market and Contract Farming
