Section 39 in The Rajasthan Warehouses Rules, 1960
39. Appointment of Board of Arbitrators.
- On receipt of a written complaint against a weigher, sampler or classifiers relating to weight,quality or grade of the goods stored in warehouse the prescribed authority shall issue notice to either party to the dispute calling upon them to nominate an arbitrator each on their behalf within the period not exceeding 15 days from the date of the service of notice. If either of them fails to nominate an arbitrator within the period of notice, the prescribed authority shall nominate the arbitrator on their behalf. He shall also nominate a third arbitrator on his behalf who shall act as the Chairman of the Board of Arbitrators.
