Section 20 in The M.P. Agricultural Warehouse Act, 1947
20. Licensed weighers, samplers and graders.
(1)The prescribed authority may issue licences to qualified and competent persons entitling them to act as weighers, samplers and graders of any produce stored or to be stored in a warehouse and to issue certificates as to weight, quality or grade of the produce which they have examined and the certificates so issued shall be binding on the warehouseman and the depositor as to the weight, quality or grade of the produce so certified.(2)The warehouseman shall not be responsible for any shortage caused to produce stored in his warehouse by driage or other causes beyond his control.(3)The warehouseman shall not be entitled to any excess caused to produce stored in his warehouse by absorption of moisture or other causes.(4)In the event of a dispute arising as to whether the shortage or excess is due to driage or absorption of moisture or is due to other causes beyond the warehouseman's control or in the event of a dispute arising over the action of weighers, samplers and graders and all other disputes of whatsoever nature relating to quality, grading or weight shall be referred to the prescribed authority whose decision in the matter shall be final and binding.
