Section 13(3) in The Punjab Agricultural Produce Markets (General) Rules, 1962
(3)Where any such dispute arises the parties thereto may agree to the settlement thereof in accordance with the following provisions :-(a)The disputes shall be reported to the Secretary of the Committee who shall try to settle the dispute. If he fails, the dispute shall be settled in the manner provided in clauses (b), (c), (d) and (e).(b)Each party to the dispute shall select one arbitrator from the panel appointed for the purpose by the disputes sub-committee. The arbitrators shall, before entering upon the reference, appoint a person from the panel to act as Umpire in case they fail to agree.(c)If the arbitrators fail to agree the matter shall be referred to the Umpire appointed under clause (b) for decision.(d)An appeal against the decision of the arbitrator or Umpire, as the case may be, shall lie to the disputes sub-committee and shall be filed within a period of fifteen days form the date of the award.(e)The decision of the arbitrators or Umpire or, where an appeal has been made to the dispute sub-committee, the decision of such sub-committee shall be final.
