Section 21 in The Punjab Shops and Commercial Establishments Rules, 1958
21. Power of Chief Inspector to decide the adequacy of measures.
(1)If any dispute arises with regard to the adequacy of the measures adopted in accordance with rules 16, 17, 18 and 19 it shall be referred to the Chief Inspector whose decision shall, subject to the provision of sub-rule (2), be final.(2)An appeal shall lie against the decision of the Chief Inspector in respect of matters specified in sub-rules (6) and (7) of rule 16 and [ - ] [Omitted vide Punjab Government Notification No. G.S.R. 257-/P.A. 15/58/S. 34/Amd. (2)/64, dated the 16th November, 1964.] rule 17 to the Labour Commissioner, Punjab, within a period of one month from the date on which decision of the Chief Inspector is received by the employee.[Explanation. - 'Dispute' means any difference of opinion between an employer or an employee and the Inspector under the Act.] [Inserted vide Punjab Government Notification No. G.S.R. 257-/P.A. 15/58/S. 34/Amd. (2)/64, dated the 16th November, 1964.]
