Section 5A(1) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963
(1)Notwithstanding anything contained in this Act or any other law for the time being in force, the State Government may, by notification in the Official Gazette, declare that with effect from such date as may be specified in such notification, there shall be, established, for marketing fruits and vegetables in respect of Mumbai and its surrounding area of 75 kilometres radius or for any area or areas in the State, a National Integrated Produce Market owned and managed as an autonomous entity by the National Dairy Development Board incorporated under the National Dairy Development Board Act, 1987 (37 of 1987) or any other recognized body corporate under the State Act, Government Corporation, Company registered under the Companies Act, 1956 (1 of 1956), directly or through any organization set up by it or in conjunction with farmers' association and thereupon the National Dairy Development Board or any other organization as the case may be, may,-(a)Establish a National Integrated Produce Market of fruits and vegetables in any area or areas as may be specified in the notification;(b)set up by itself or finance, assist or support farmers and farmers association to set up collection centres by whatever name called at various places in the State whether within or outside the area aforesaid to collect, assemble, sort, grade, process, pack, store or transport fruits and vegetables and to provide market information and to carry out such other activities as may enable them to market the produce using the National Integrated Produce Market to do anything facilitators or incidental thereto;(c)Set up or support otherwise the marketing by setting up distribution channels as branches at various places in the State whether within or outside the area aforesaid;(d)Register users of the National Integrated Produce Market and may also levy and collect registration fee, security deposit and advanced and levy and collect other charges for the services rendered and utilities provided to the farmers, farmers association, farmers’ co-operative societies, buyers and all other functionaries registered with or using the National Integrated Produce Market.
