Section 28 in The Delhi Agricultural Produce Marketing (Regulation) General Rules, 2000
28. Settlement of Dispute.
(1)Where any dispute referred to in Section 83 arises between any parties operating in the market area, the Secretary or the marketing committee or any person authorised by the marketing committee in that behalf may, if the parties agree to settle such disputes by arbitration, refer the dispute to arbitration and in the absence of any such agreement, to the dispute sub-committee referred under Rule 27.(2)Where the parties agree to settle the dispute by recourse to arbitration, each party to the dispute and the Secretary of the marketing committee or any person authorised by the marketing committee in that behalf shall select arbitrator/arbitrators from the panel of arbitrators referred under sub-rule (2) of Rule 27.(3)The Arbitrators shall, as far as possible, try to reach a unanimous decision, but in the case of disagreement, the decision of the majority shall prevail. The decision Shall be communicated to the parties in writing with the reasons therefor.(4)Every dispute shall be decided, as far as possible at the spot and on the same day.(5)The Arbitrators or the dispute sub-committee when recording their decision shall also decide the quantum of fee to be paid to the arbitrator by each party to the dispute. The amount of the fee to be paid by the party at whose instance the dispute was referred to arbitration or the dispute sub-committee shall be adjusted against the sum paid by him in advance under sub-rule (3) of Rule 27.(6)If the party at whose instance the dispute is referred to arbitration or to the dispute sub-committee is not liable to pay any fee then the amount of fee paid by him in advance shall be refunded to him by the marketing committee on the day on which the decision of the arbitrators or the dispute sub-committee, as the case may be, is announced.
