Section 29(1) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963
(1)It shall be the duty of a Market Committee to implement the provisions of this Act, the rules and bye-laws made there under in the market area; to provide such facilities for marketing of agricultural produce therein as the Director the State Marketing Board or the State Government, as the case may be, may, from time to time, direct; do such other acts as may be required in relation to the superintendence, direction and control of markets or for regulating marketing of agricultural produce in any place in the market area, and for purposes connected with the matters aforesaid, and for that purpose may exercise such powers and perform such duties and discharge such functions as may be provided by or under this Act.
