Section 16 in Assam Adoption of Standard Weights Act, 1955
16. Government may determine difference.
- If any difference arises between an Inspector and any person interested as to the procedure in regard to the verifying, adjusting or stamping of any weight or weighing instrument, such difference may be referred by the party interested or by the Inspector, to such officer not below the rank of a Magistrate of the First Class as the State Government may appoint, and the decision of such officer shall be final.
