Section 19(1) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997
(1)Subject to the provisions of this Act, it shall be the duty of the market committee. -(i)to implement the provision of this Act, the rules and the bye-laws made thereunder in the market area;(ii)to provide such facilities for marketing of agricultural produce therein as the Director/Board or the Government may from time to time direct;(iii)to do such other acts as may be required in relation to the superintendence, direction and control of market or for regulating marketing of agricultural produce in any place in the market area, and for purposes in connection with the matters aforesaid and for that purpose may exercise such powers and discharge such functions as may be provided by or under this Act;(iv)to work out transport required on daily monthly basis for haulage of fruit out such State and provide for necessary arrangements of trucks for the purpose.
