Section 36(2) in Arunachal Pradesh Agricultural Produce and Livestock Marketing (Promotion and Facilitation) Act, 2017
(2)Without prejudice to the generality of the forgoing provisions, Market Committee shall -(i)maintain and manage the principal market yard, sub-market yard(s) and market sub-yard(s) within the delineated market area;(ii)provide the necessary facilities for the marketing of notified agricultural produce including livestock within the principal market yard, sub-market yard(s) and market sub-yard(s) in the delineated market area;(iii)grant/ renew a licence to market functionaries, except traders, or refuse it to do so;(iv)suspend or cancel licence granted/ renewed to market functionaries, except traders, and supervise the conduct of the market functionaries and enforce conditions of licence;(v)regulate or supervise the auction, including e-auction of notified agricultural produce including livestock in accordance with the provision and procedure laid down under the Rules made under this Act or Bye-laws of the Market Committee;(vi)regulate the making, carrying out and enforcement or cancellation of agreements of sales, weighment, delivery, payment and all other matters relating to the market of notified agricultural produce including livestock in the manner prescribed;(vii)provide for the settlement of all disputes between the seller and the buyer arising out on any kind of transaction, including online, connected with the marketing of notified agricultural produce including livestock and all matters ancillary thereto;(viii)promote Public Private Partnership for carrying out extension activities ir. its delineated market area viz., collection, maintenance and dissemination of information in respect of production, sale, storage, processing, prices and movement of notified agricultural produce;(ix)take measures for the prevention of purchases and sales below the minimum support prices as fixed by the State government from time to time;(x)levy, take, recover and receive rates, charges, fees and other sums of money to which the Market Committee is entitled;(xi)employ the necessary number of officers and servants for the efficient implementation of the provisions of this Act, the Rules and the Bye-laws as prescribed;(xii)prosecute persons for violating the provisions of this Act, the Rules and the Bye-laws and compound such offences;(xiii)acquire land and dispose of any moveable or immovable property for the purpose of efficiently carrying out its duties;(xiv)impose penalties on persons who contravenes the provisions of this Act, the Rules or the Bye-laws or the orders or directions issued under this Act, the Rules or the Bye-laws by the Market Committee , its Chairperson or by any officer duly authorised in this behalf;(xv)institute or defend any suit, prosecution, action, proceeding, application or arbitration and compromise such suit, action proceeding, application or arbitration;(xvi)handle the issues relating to pay, pension, allowances, gratuities, contribution towards leave allowance, provident Fund of the officers and servants employed by the Market Committee in the manner prescribed;(xvii)administer Market Committee Fund referred to in section-77 and maintain the account thereof in the prescribed manner;(xviii)carry out publicity about the benefits of regulation, the system of transaction, facilities provided in the principal market yard, sub- market yard (s), etc. through such means as poster, pamphlets, hoardings, cinema slides, film shows, group meetings, electronic media etc., or through any other means considered more effective or necessary; and(xix)ensure payment in respect of transactions which take place in the principal market yard, sub-market yard(s) and market sub-yard(s) orate-platforms to be made on the same day to the seller or in the maximum next day, if procedurally so required. In default to make the payment as aforesaid, provisions of section 60 (2) will apply. Save as provided in this clause, procedure of payment to the seller in case of e-trading will be mutatis mutandis to section 54(2).
