Section 95 in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
95. Duties of Market Committee.
(1)A Market Committee shall furnish all information which the Director or the officers duly authorised by him may require. In addition to the duties prescribed by the Act and the rules and bye-laws made thereunder, the Market Committee shall also be responsible for -(i)maintenance of proper checks on all receipts and payment by its officers;(ii)the proper execution of all works chargeable to the Market Fund;(iii)keeping a copy of the Act and of the rules and notifications issued thereunder and of its bye-laws open to inspection, free of charge at its office; and[(iii-a) allotment of shops, galas, sheds, plots, or any other premises only for the purposes of sale and purchase of agricultural produce or such other purpose directly or indirectly connected with the sale and purchase of agricultural produce and not for any other purpose such as carrying sale of liquor, wine, beer, toddy or any other narcotic substance in wholesale or- retain or any other activity which is against public policy or public moral.] [Clause (iii-a) was inserted by G. N. of 7.6.1990.](iv)doing such other things as may, from time to time, be necessary for the efficient working of the Market Committee.(2)On failure of a Market Committee to furnish any information or return on due date, the Director may, after giving due notice to the Market Committee, depute any person working under him, to prepare the return or returns and submit it or them to him. The Chairman and the Secretary of the Committee shall furnish to such person all information necessary for preparing such return or returns. The expenses incurred by the Director in getting such return or information shall be borne by the Market Committee and shall be recoverable from the Market Committee under section 57.(3)[ In case of violation of provisions contained in clauses (i), (iii-a) and (iv) of sub-rule (1) the Director shall be competent to take immediate steps to prevent or to correct such violation after giving an opportunity of being heard to the aggrieved party.] [Sub-rule (3) was added by G. N. of 7.6.1990.]
