Section 13 in The Orissa Agricultural Produce Markets Act, 1956
13. Decision of certain disputes under the Orissa Weights and Measures Act, 1943.
(1)Notwithstanding anything contained in the Orissa Weights and Measures Act (VII of 1943), if any difference arises between an Inspector appointed under Section 15 of the said Act and any person interested as to the meaning or construction of any rule or as to the method of verifying, auditing or stamping any weight or measure or measuring instrument in any market area, such difference may at the request of the party interested or by the Inspector of his own accord, be referred to the Market Committee and the decision of the Market Committee shall, subject to the provisions of Sub-section (2) be final and shall be deemed to have been given under Section 22 of the Orissa Weights and Measures Act, VII of 1943.(2)An appeal shall lie within the time prescribed from the decision under Sub-section (1) to the State Government or such officer as the State Government may appoint in this behalf. The decision of the State Government or such officer shall be final.
