Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 13(1A)] [Section 13] [Entire Act]

State of Maharashtra - Subsection

Section 13(1A)(a) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963

(a)Notwithstanding anything contained in sub-section (1) of this section or in section 4 or other provisions of this Act, the area comprising Greater Bombay and Turbhe Village in Thane Talukas of Thane district and such other area as may be specified by the State Government by notification in the Official Gazette from time to time; (hereinafter referred to as "the Bombay market area"), shall be deemed to be a market area for the purposes of this Act, and the Market Committee for that area to be called by the name of the Bombay Agricultural Produce Market Committee shall, subject to the provisions of sub-section (2), consist of the following members, namely :-
(i)Twelve representatives of agriculturists elected by the agriculturist members of the other Agricultural Produce Market Committees in the State, two such members to be elected from each Revenue Division;
(ii)five representatives, elected by the traders and commission agents, holding licenses to operate as such in the Bombay market area, as specified below.-
(A)one representative dealing in onion, potato and garlic, elected by and from amongst themselves;
(B)one representative dealing in fruits, elected by and from amongst themselves;
(C)one representative dealing in vegetables, elected by and from amongst themselves;
(D)one representative dealing in food grains, pulses, edible and non-edible oils, elected by and from amongst themselves;
(E)one representative dealing in all other commodities, elected by and from amongst themselves;
(iii)one nominated representative of the Navi Mumbai Municipal Corporation;
(iv)one nominated representative of the Mumbai Municipal Corporation;
(v)one nominated representative of the Mumbai Metropolitan Region Development Authority constituted under the Mumbai Metropolitan Region Development Authority Act, 1974;
(vi)five representatives (of which, two shall be women, one shall be a person belonging to the Scheduled Castes or the Scheduled Tribes, one shall be a person belonging to the Other Backward Classes and one shall be a person belonging to the De-notified Tribes (Vimukta Jatis) or Nomadic Tribes) to be nominated by the State Government;
(vii)the Director of Agricultural Marketing, Maharashtra State Pune.;