Section 32(1) in The Delhi Agricultural Produce Marketing (Regulation) General Rules, 2000
(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.
