- Appointment of Board of Arbitrators under Section 29 shall be made in the following manner :On receipt of written complaint against a weigher, sampler, classifier or warehouseman relating to quality, weight or grade of goods stored or to be stored in a warehouse, the Licensing Authority shall require both the parties to the dispute to appoint their nominees, one each, on the Board of Arbitrators within fifteen days from the date of the notice. In case either party fails to do so within the period of notice, the Licensing Authority shall nominate an Arbitrator on his behalf. When the arbitrators of both the parties have been appointed either by the parties or by the Licensing Authority, the Licensing Authority shall also nominate a third Arbitrator to act as Chairman of the Board of Arbitrators. In case of difference, the opinion of the majority shall prevail.
