Section 20(4) in The M.P. Agricultural Warehouse Act, 1947
(4)In the event of a dispute arising as to whether the shortage or excess is due to driage or absorption of moisture or is due to other causes beyond the warehouseman's control or in the event of a dispute arising over the action of weighers, samplers and graders and all other disputes of whatsoever nature relating to quality, grading or weight shall be referred to the prescribed authority whose decision in the matter shall be final and binding.
