Section 31(1) in The Gujarat Agricultural Produce Markets Act, 1963
(1)Notwithstanding anything contained in the Bombay Weights and Measures (Enforcement) Act, 1958 (Bombay LXIX of 1958) if any difference arises between an Inspector appointed under Section 15 of the said Act and any person interested as to the meaning or construction of any rule or regulation or as to the method of verifying, adjusting or stamping any weight or measure or weighing or measuring instrument in any market area, at the request of the person interested it shall be and in other case may be, referred by the Inspector to the market committee and the decision of the market committee shall, subject to the provisions of sub-section (3), be final.
