29. [ Decision of Board of Arbitrators. [Substituted by U.P. Act XII of 1964, Section 17.]
(1)The licensing authority may, in the manner prescribed, constitute a Board of Arbitrators to decide any dispute referred to under sub-section (2) of Section 18 or any complaint against any weigher, sampler, classifier or warehouseman relating either to the quality, weight or grade of goods stored in a warehouse or to the description thereof in the receipt.(2)The Board of Arbitrators in deciding such dispute or complaint shall follow such procedure as may be prescribed.(3)The decision of the Board of Arbitrators shall be final and binding on the parties].
