Section 30(5) in The Delhi Agricultural Produce Marketing (Regulation) General Rules, 2000
(5)Test weighment under sub-rule (4) shall be carried out in the presence of both the parties to the contract. In case of any of the parties refuse 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 to that of an Inspector readily available on the spot, 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 committee authorised by him in this behalf and the result of such test weighment shall be final, conclusive and binding on both the parties.
