Section 37 in The Delhi Agricultural Produce Marketing (Regulation) General Rules, 2000
37.
(I)The Marketing Committee to provide for certain matters. - After paying all sum due to the Government or Board, a marketing committee shall so far as the funds at its disposal permit, and subject to Section 55 and all other provisions of the Act and these rules, and with previous approval of Vice-Chairman of the Board, provide:-(a)for the maintenance and improvement of any enclosure or building which may constitute the market;(b)for the construction and repair of building and other erections necessary for the purpose of the market;.(c)for undertaking development and for providing amenities in the market;(d)for the health, convenience and safety of the persons using the market;(e)for undertaking welfare activities in the interest of the servants of the Marketing Committee of the agriculturist in the market area;(J)for undertaking propaganda, and development of marketing of declared/notified agricultural produce;(g)for miscellaneous expenses not exceeding one percent of its total , income in a year, so however, that such expenses do not exceed rupees ten thousand at a time;(h)for such other activities as would be conclusive to the furtherance of the efficient working of marketing of declared notified agricultural produce in the market area; and(i)for depreciating on wasting assets owner by the marketing committee including deadstock, furniture, fixture, machinery and other things.(II)Duties of Marketing Committee. - A marketing committee shall furnish all information which the Vice-Chairman of the Board or the officers duly authorised by him may require. In addition to the duties prescribed by the Act, rules and bye-laws made thereunder a marketing committee shall also be responsible for:-(a)maintenance of proper checks on all receipts and payments by its officers;(b)proper execution of all works chargeable to the market fund;(c)keeping a copy of the Act and other Rules and the notifications issued thereunder, and of its bye-laws, open to inspection free of charge at its office; and(d)doing such other things as may, from time to time, be necessary for the efficient working of the Marketing Committee;(III)On failure of the Marketing Committee to furnish any information or return on due dates, the Vice-Chairman of the Board may, after giving due notice to the marketing committee, depute any person working under him, to prepare the return or returns and submit it to them or him. The Chairman and the Secretary of the committee shall furnish to such persons informations necessary for preparing such return or returns. The expenses incurred by the Board, in getting such return or information shall be borne by the marketing committee and shall be recoverable from the marketing committee.
