Section 32 in The Delhi Agricultural Produce Marketing (Regulation) General Rules, 2000
32. Dispute regarding construction of rules and weight and measures.
(1)Subject to the provision of Section 74 of the Act, when a dispute arises, it shall on the request of either party to the dispute, shall be referred to the controller, weights and measure. Government of National Capital Territory of Delhi by the Director on receipt of all informations and grounds alongwith statements from the Secretary of the committee, for his decision.(2)Any party aggrieved by the decision of the controller under sub-rule (1) above, may appeal against that to the Lt. Governor within seven days of the receipt of the decision/ order.(3)The appeal shall be presented in the form of a memorandum bearing court fee of ten rupees which shall set forth concisely the brief facts, grounds of appeal accompanied by a copy of order/decision and submitted to the Director.(4)The appeal shall be decided by the Lt. Governor or by the officer duly authorised by him in this behalf after giving reasonable opportunity of being heard to the parties.
