Section 13 in The Punjab Agricultural Produce Markets (General) Rules, 1962
13. Appointment of disputes sub-committee.
- [Sections 19 and 43(2) (xiii)]. - (1) A Committee may appoint a sub-committee called the disputes sub- committee consisting of such number of members and other persons as it may think fit, to arrange for the settlement by arbitration of any dispute between a buyer and seller of agricultural produce or their agents including disputes regarding quality or weight of the article, the price or rate to be paid, allowances for wrappings, dirt or impurities or deductions for any cost :Provided that the Chairman of the Committee shall not be a member of the disputes sub-committee.(2)The disputes sub-committee shall, for each market yard, appoint a panel of not less than six persons to act as arbitrators in the settlement of the aforesaid disputes. Every person included in the panel shall be either producer living in the notified market area, or dealer doing business in the market yard for which the panel has been appointed.(3)Where any such dispute arises the parties thereto may agree to the settlement thereof in accordance with the following provisions :-(a)The disputes shall be reported to the Secretary of the Committee who shall try to settle the dispute. If he fails, the dispute shall be settled in the manner provided in clauses (b), (c), (d) and (e).(b)Each party to the dispute shall select one arbitrator from the panel appointed for the purpose by the disputes sub-committee. The arbitrators shall, before entering upon the reference, appoint a person from the panel to act as Umpire in case they fail to agree.(c)If the arbitrators fail to agree the matter shall be referred to the Umpire appointed under clause (b) for decision.(d)An appeal against the decision of the arbitrator or Umpire, as the case may be, shall lie to the disputes sub-committee and shall be filed within a period of fifteen days form the date of the award.(e)The decision of the arbitrators or Umpire or, where an appeal has been made to the dispute sub-committee, the decision of such sub-committee shall be final.
