Section 31(3) in The Orissa Agricultural Produce Markets Rules, 1958
(3)Where any such dispute arises, the parties thereto may agree to the settlement thereof in accordance with the following provisions:(a)The dispute shall be reported to the Secretary of the Market Committee who shall try to settle the dispute. If he fails, the dispute shall be settled in the following manner on payment of fees fixed by the Market Committee;(b)Each party to the dispute shall select one arbitrator from the panel appointed for the purpose by the Disputes Sub-Committee;(c)If the arbitrators fail to agree, the may appoint an umpire who shall also be chosen from the panel aforesaid to settle the dispute;(d)An appeal shall lie against the decision of the arbitrators or umpire to the Disputes Sub-Committee;(e)The decision of the arbitrators or umpire, or where an appeal has been made to the Disputes Sub-Committee, the decision of such Sub-Committee shall be final. The dispute shall, as far as possible, be decided on the spot and on the same day.
