Section 74(1) in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998
(1)If any dispute arises between an Inspector appointed under the Standards of weights and Measures (Enforcement) Act, 1985 (54 of 1985) and any person interested, as to the meaning of construction of any rule made under the Act or as to the method of verifying, re-verifying, adjusting or stamping any weight or measure or weighing or measuring instrument, in any market area, such dispute may, at the request of the person interested or of the Inspector be referred to the Controller appointed under the Act, and the decision of the Controller shall, subject to the provisions of sub-section (2), be final.
