Section 19 in West Bengal Agricultural Produce Marketing (Regulation) Rules, 1982
19. Settlement of disputes between buyers and sellers
. If in any market area any dispute arises between and sellers of agricultural produce or their agents, the market committee shall arrange for the settlement thereof in the following manner, namely :(a)the dispute shall immediately by reported to the Secretary who himself or any person authorised by him in this behalf shall settle the same amicably. The dispute shall, as far as possible, be decided on the spot and on the same day.(b)if the Secretary or the authorised person fails to settle the dispute, each of the two parties to the dispute shall, as soon as may be, select one arbitrator, and the market committee shall select one arbitrator other than the two selected by the parties, from the panel of arbitrators prepared for the purpose by the market committee under clause (e) :Provided that if both the parties to the dispute select the same arbitrator, the market committee shall not select any other arbitrator,(c)where three arbitrators have been selected, the market committee shall, immediately after such selection, refer the dispute to them and the three arbitrators shall expeditiously decide the dispute by majority of votes and make an award accordingly, and where only one arbitrator has been selected, the market committee shall immediately refer the dispute to him and he shall expeditiously decide the dispute and make an award,(d ) the decision on the dispute given and award made by the arbitrator or arbitrators shall be final,(e)a market committee shall prepare in April every year a panel of twelve arbitrators from agriculturists or traders living in the market area :Provided that no member of the market committee or any professional lawyer shall be included in the panel of arbitrators,(f)no fee shall be payable to the arbitrator or arbitrators by the parties to the dispute.
