Section 44(1) in Jharkhand Agricultural Produce Markets Act, 2000
(1)Notwithstanding anything contained in the [Bihar Weights Act, 1947 (Bihar Act XVII of 1947), or the [Bihar Weights and Measures (Enforcement) Act, 1959 (Bihar Act VII of 1959) when a difference arises between an Inspector appointed under sub-section (1) of Section 14 of Bihar Act XVII of 1947 or sub-section (1) of Section 15 of Bihar Act VII of 1959 and any person interested as to the meaning or construction of any rule or regulation as to the method of verifying, adjusting or stamping any weight or weighing instrument in any market area such difference may at the request of the person interested or by the Inspector of his own accord, be referred to the Chief Inspector of Weights, Jharkhand or the Controller of Weights and Measures, Jharkhand, having jurisdiction over the subject matter of dispute, as the case may be, and the decision of the said officer shall, subject to the provisions of sub-section (b) be final.
