(1)On receipt of a written complaint against a weigher, sampler or classifier relating to weight, sample or grade of goods stored or to be stored in warehouse, the Registrar shall require both the parties to dispute to appoint their nominees on the board of arbitrators within 7 days from the date of notice.(2)In case either party fails to do so, the Registrar shall appoint arbitrator on his behalf.(3)When the arbitrators of both the parties have been appointed either by the parties or the Registrar, the Registrar shall nominate a person to act as chairman of the board of arbitrators and the opinion of the majority shall prevail.(4)In the conduct of proceedings before them the board of arbitrators shall follow the procedure prescribed in the Indian Arbitration Act, 1940. Every award passed by the Board shall, if not carried out, be executed in the same manner as a decree of a civil Court.Miscellaneous
