Section 20(1) in The Punjab Weights and Measures (Enforcement) Act, 1958
(1)Subject to the provisions of sub-section (2) an appeal shall lie -(a)from every decision of an Inspector under this Act, to the Controller; and(b)from every decision of the Controller under this Act, not being a decision made in appeal under clause (a), to the State Government or any officer specially authorised in this behalf by the State Government.
