23. Weighers, samplers and graders to obtain licences.
(1)The prescribed authority may, on application made in the prescribed manner and on payment of the prescribed fee, issue licences to persons possessing the prescribed qualifications, entitling them to act as weighers, samplers and graders of any goods, deposited or to be deposited in a licensed warehouse; and to issue certificates as to the weight, bulk, quality or grade of the goods which they have examined.(2)The certificates issued by weighers, samplers and graders as to weight, bulk, quality or grade of the goods stored in the warehouse shall subject to any decision of the Board of Arbitrators under sub-section (3) and further subject to the provisions of section 24 be binding on the warehouseman and depositor.(3)The prescribed authority may, in the manner prescribed, constitute a Board of Arbitrators to decide in the prescribed manner complaints against weighers, samplers and graders or warehousemen relating to weight, bulk, quality or grade of the goods store in the warehouses. The decision of the Board of Arbitrators shall be final and shall not be liable to be questioned in a court of law.(4)No person who is not licensed under this section shall act, or hold himself out, as a weigher, sampler or grader of the said goods.
