Section 74 in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998
74. Certain disputes regarding construction of rules, etc. about weights and measures to be decided by the Controller of weight and measures.
(1)If any dispute arises between an Inspector appointed under the Standards of weights and Measures (Enforcement) Act, 1985 (54 of 1985) and any person interested, as to the meaning of construction of any rule made under the Act or as to the method of verifying, re-verifying, adjusting or stamping any weight or measure or weighing or measuring instrument, in any market area, such dispute may, at the request of the person interested or of the Inspector be referred to the Controller appointed under the Act, and the decision of the Controller shall, subject to the provisions of sub-section (2), be final.(2)An appeal shall lie, within such time and in such manner as may be prescribed, against the decision/order under sub-section (1) to the Lieutenant Governor or such officer as he may, by order, appoint in this behalf and the decision of the Lieutenant Governor or such officer, as the case be, shall be final.
