Section 16(2) in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964
(2)Without prejudice to the generality of the provisions contained in sub-section (1) a Committee shall-(i)ensure fair dealings between the producers and persons engaged in the sale or purchase of specified agricultural produce .(ii)ensure prompt payment to [sellers] [Substituted by section 8 (ii) (a) of President Act No. 13 of 1973 as re-enacted by U.P. Act No. 30 of 1974.] in respect of specified agricultural produce sold by them in the Principal Market Yard or Sub-Market Yards;(iii)grade and standardize specified agricultural produce;(iv)check and verify weights, measures, weighing and measuring U.P. Act No. instruments used in the Market Area and report infringement of the provisions (V) 1959 of the U. P. Weights and Measures (Enforcement) Act, 1959, to the authorities concerned ;(v)collect and disseminate all such information as may be of advantage to the producers and other persons engaged in the sale or purchase of specified agricultural produce and in particular keep itself informed of the prevailing prices of such agricultural produce at places. where it can be profitably expect ed and from where it can be economically imported in the Market Area;(vi)standardize and regulate' trade charges, market practices and customary methods of sale and purchase of specified agricultural produce;(vii)provide suitable amenities in the Principal Market Yard and Sub-Market Yards to the producers and persons engaged in transactions of sale or purchase therein, and in particular to construct, repair and maintain roads, pathways, market lanes and Dye-lanes, Shops, shelters, parking places accommodation for storage, and such other amenities and facilities as may be prescribed in this behalf;[(vii-a) provide suitable facilities, for the proper development of hats and painths in the market area and to the person engaged in transactions of sale and purchase therein; [Inserted by section 2 of U. P. Act No. 10 of 1991.](vii-b) construct, repair and maintain link roads, path ways, market lanes and bye- lanes in the market area;](viii)act as mediator or arbitrator in all matters of differences and disputes between the licensees inter se or between them and persons entering into transactions of sale or purchase of specified agricultural produce in the Principal Market Yard or Sub-Market Yards;(ix)maintain proper accounts and get the same regularly audited in such manner as may be prescribed ;(x)prepare the annual budget, wherein shall be shown the estimates of all advances, loans and grants for and the expenses to be incurred in the ensuing year, and wherein provision shall be made [for the payment of interest on or repayment of, loans raised by it from or advances made to it by, the State Government, the Board or any financial institution including a Co-operative Bank recognized as such by the State Government by general or special order (hereinafter referred to as a recognized financial institution) and submit the same for approval to the Board; ] [Substitued by section 8 (i) (b) of President Act No. 13 of 1973 as re-enacted by U.P. Act No. 30 of 1974.](xi)prepare plans and estimates for works proposed to be undertaken by it in the Principal Market Yard and Sub- Market Yards and for that purpose take necessary steps for the acquisition of land under the Land Acquisition Act, 1894 ;(xii)prosecute or defend any suit, action or proceedings in connection with its affairs, or for contravention of any of the provisions of this Act ;(xiii)provide for safe custody and maintenance of its seal, account books and all other records ;(xiv)control and regulate admission to and use of the Principal Market Yard and Sub-Market Yards; and(xv)perform such other functions and duties as may be prescribed.
