Section 25(5) in The Punjab Agricultural Produce Markets (General) Rules, 1962
(5)Test weighment under sub-rule (4) shall be carried out in the presence of both the parties to the contract. In case any of the parties refuses or otherwise evades presence, the other party may report in writing to the Secretary of the Committee or any employee of the Board not lower in [rank than] [Substituted for the words 'rank to' by Haryana Notification dated 26.3.1982.] that of an Inspector, who, after satisfying himself as to the correctness of the report, shall cause the test weighment to be made in his presence or in the presence of any other official of the Committee authorised by him in this behalf, and the result of such test weighment shall be final, conclusive and binding on both the parties.
