Section 28(1) in The Delhi Agricultural Produce Marketing (Regulation) General Rules, 2000
(1)Where any dispute referred to in Section 83 arises between any parties operating in the market area, the Secretary or the marketing committee or any person authorised by the marketing committee in that behalf may, if the parties agree to settle such disputes by arbitration, refer the dispute to arbitration and in the absence of any such agreement, to the dispute sub-committee referred under Rule 27.
