Section 44 in The Bihar Agricultural Produce Markets Act, 1960
44. Different regarding construction of rules, etc., about weights.
(1)Notwithstanding anything contained in the Rajasthan Weights and Measures (Enforcement) Act, 1958 (Rajasthan Act 32 of 1958), as extended to the Union territory of Manipur, when a different arises between an Inspector or an Assistant Inspector, appointed under section 15 of the said Act and any person interested as to the meaning or construction of any rules or regulation, as to the method of verifying, adjusting or stamping any weight or weighing instrument in any market area, such difference may, at the request of the person interested or by the Inspector or the Assistant Inspector of his own accord, be referred to the Superintendent, Weights and Measures, Manipur, appointed under section 15 of the said Act and the decision of the said Superintendent shall, subject to the provisions of sub-section (2), be final.(2)An appeal shall lie within the prescribed time from the decision under sub-section (1) to the Director or such other officer as the Chief Commissioner may appoint in this behalf and the decision of the Director or such officer, as the case may be, shall be final.
