Section 28(4) in The Rajasthan Warehouses Rules, 1960
(4)In the event of any dispute arising as to whether the shortage or excess is due to dryage or absorption of moisture or is due to other causes beyond the warehouseman's control the matter shall be referred to the prescribed authority within 30 days for decision, whose decision shall be final and binding:Provided that if so agreed to by the parties through a written agreement or otherwise the matter may be referred to arbitration.
