Section 23(3) in The Rajasthan Warehouses Act, 1958
(3)The prescribed authority may, in the manner prescribed, constitute a Board of Arbitrators to decide in the prescribed manner complaints against weighers, samplers and graders or warehousemen relating to weight, bulk, quality or grade of the goods store in the warehouses. The decision of the Board of Arbitrators shall be final and shall not be liable to be questioned in a court of law.
