Section 9(1)(a) in The Maharashtra Tribal Economic Condition (Improvement) Act, 1976
(a)except as otherwise specifically provided in this Act, the marketing of specified produce in the specified Tribal area shall be subject to the supervision and control of the Market Committee established for such market areas under the said Act, and for that purpose, the Market Committee may, subject to the direction, control and instructions, if any, of the State Government, exercise such powers and perform such duties and discharge such functions as may be provided by or under the said Act;