Section 76 in Arunachal Pradesh (Horticultural Produce, Marketing and Processing) Board Act, 2014
76. Reference to arbitrator in case of dispute.
(1)If any dispute arises out of any agreement or contract entered into, under the provisions of this Act, rules or bye-laws made thereunder, between the sponsor and contract farming producer or between the Board and the trader or between the committee and the trader, the same shall be resolved through conciliation and arbitration.(2)The Arbitration and conciliation Act, 1996 (26 of 1996) shall apply to the conciliation and arbitration proceedings referred under sub-section (1).(3)For the purpose the Arbitrator shall be appointed by the Board and the proceeding shall be within the Jurisdiction of Itanagar and its decision shall be final and binding to the parties.
