Section 25 in The Bombay Weights and Measures Act, 1932
25. Government may determine difference.
- [(1) If any difference arises between an Inspector and any person interested as to the meaning or construction of any rule or as to the method of verifying, adjusting or stamping any weight or measure or weighing or measuring instrument, such difference may, at the request of the party interested or by the Inspector of his own accord be referred to such officer as Government may direct and the decision of such officer shall, subject to the provisions of sub-section (2), be final.] [This sub-section and marginal note were substituted for the original by Bombay 15 of 1955, Section 15.](2)An appeal shall lie within the time prescribed from the decision under subsection (1) to Government or such officer as Government may appoint in this behalf. The decision of Government or such officer under this sub-section shall be final.
