Section 14 in The Orissa Kendu Leaves (Control of Trade) Rules, 1962
14. In case any dispute arises in the matter of the interpretation of any of the terms of this Agreement or with respect to any matter arising from out of the subject-matter of this contract, the said dispute shall be referred to the Chief Secretary or any other Secretary to the Government of Orissa appointed for the purpose by the Government. The decision of the dispute by the said person shall be final and binding on the parties.
