Section 13 in The Assam Agricultural Produce Market Act, 1972
13. Incorporation of Market Committee.
(1)Every market committee shall be a body corporate by such name as the State Government may specify by notification in the official Gazetted. It shall have perpetual succession and a common seal, may sue or be sued in its corporate name and shall be competent to acquire and hold, lease, sell or otherwise transfer any property and to contract and to do all other things necessary for the purpose for which it is established.(2)Where a market committee is established in any area, no person shall use any place for buying and selling of notified agricultural produce and function as a trader, commission agent, broker, weighman, measurer, surveyor, warehouseman or in such other capacity as may be determined by the Director or run a proceeding or pressing factory within the market area unless a licence is used to such person by the market committee on payment of such person by the market committee on payment of such fees and subject to such conditions as may be prescribed.
