Section 83 in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998
83. Provision for settlement of dispute.
(1)For the purpose of settling disputes between buyers and sellers of agricultural produce or their agents including any disputes regarding quality or weight or payment, or any matter in relation to the regulation of marketing of agricultural produce in the market area, the marketing committee constituted for that market area may appoint arbitrators or constitute, from amongst its members, a sub-committee.(2)The method of appointment of arbitrators, the constitution and functions of the sub-committees and the fees, if any, that may be paid by parties for the settlement of disputes, and other incidental matters shall be such as may be prescribed.(3)Any party, aggrieved by the decision of the arbitrator or the sub-committee, as the case may be, may prefer an appeal from such decision to the Board within such time and in such manner as may be prescribed.
